Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Money-Lending (Regulation) (Amendment) Act, 2014 23 OF 2014 [25 June 2014] CONTENTS 1. Short title. 2. Amendment of section 2 of Mah. VIII of 2014. 3. Amendment of section 6 of Mah. VIII of 2014. 4. Amendment of section 7 of Mah.VIII of 2014. 5. Amendment of section 12 of Mah.VIII of 2014. 6. Amendment of section 14 of Mah. VIII of 2014. 7. Amendment of section 15 of Mah. VIII of 2014. 8. Amendment of section 18 of Mah. VIII of 2014. 9. Amendment of section 23 of Mah. VIII of 2014. 10. Amendment of section 31 of Mah.VIII of 2014. 11. Amendment of section 45 of Mah. VIII of 2014. Maharashtra Money-Lending (Regulation) (Amendment) Act, 2014 23 OF 2014 [25 June 2014] An Act to amend the Maharashtra Money-Lending (Regulation) Act, 2014. WHEREAS it is expedient to amend the Maharashtra Money- Lending (Regulation) Act, 2014, for the purposes hereinafter appearing ; it is hereby enacted in the Sixty-fifth Year of Republic of India as follows :- 1. Short title. :- This Act may be called the Maharashtra Money-Lending (Regulation) (Amendment) Act, 2014. 2. Amendment of section 2 of Mah. VIII of 2014. :- I n section 2 of the Maharashtra Money-Lending (Regulation) Act, 2014 (hereinafter referred to as "the principal Act")- ( a ) in clause (13) , in sub-clause (j), for the words "three thousand" the words "three lakhs" shall be substituted ; (b) for clause (19), the following clause shall be substituted :- "(19) "recognized language" means Marathi, Gujarati, Hindi or any other language recognized by the Government ; " . 3. Amendment of section 6 of Mah. VIII of 2014. :- In section 6 of the principal Act, in the first proviso, for the words "after consultation with" the words "after recommendation by" shall be substituted. 4. Amendment of section 7 of Mah.VIII of 2014. :- T o section 7 of the principal Act, the following proviso shall be added, namely :- "Provided that, in the Scheduled Areas, the register shall be maintained at the level of Gram Panchayat". 5. Amendment of section 12 of Mah.VIII of 2014. :- In section 12 of the principal Act, in sub-section (J) for the words " rupees one hundred, whichever is more" the words "fifty thousand rupees, whichever is less" shall be substituted. 6. Amendment of section 14 of Mah. VIII of 2014. :- In section 14 of the principal Act, in sub-section (i), for the letters and figures "Rs. 100" the words " five hundred rupees" shall be substituted. 7. Amendment of section 15 of Mah. VIII of 2014. :- In section 15 of the principal Act, for the words and figures "section 14" the words and figures "sections 14 and 18" shall be substituted. 8. Amendment of section 18 of Mah. VIII of 2014. :- In section 18 of the principal Act, in sub-section (i), for the words "five years" the words "fifteen years" shall be substituted. 9. Amendment of section 23 of Mah. VIII of 2014. :- In section 23 of the principal Act, for the words "actual amount of loan" the words "actul amount of loan and rate of interest" shall be substituted. 10. Amendment of section 31 of Mah.VIII of 2014. :- I n section 31, to sub-section (1), the following proviso shall be added, namely :- "Provided that, in the Scheduled Areas, the rates of interest to be charged by a money-lender shall be fixed by the Gram Sab ha, which shall not be more than the maximum rates of interest fixed by the Government under this sub-section.". 11. Amendment of section 45 of Mah. VIII of 2014. :- To section 45 of the principal Act, the following proviso shall be added, namely :- "Provided that, a person who goes to such house or place in order merely to obtain or communicate information shall not be deemed to have molested for the purposes of this section.".