P. D. Jeromi* Re-emergence
of informal financial institutions (IFIs) in the provision of credit has been
a policy challenge in recent years in India. Though they meet the credit requirements
of a section of the society, who are not served by the formal financial institutions,
their unbridled growth, unlawful activities and links with other institutions
may pose threats to the stability of financial system and makes the monetary policy
less effective. Furthermore, they create social problems when they charge usurious
rates of interest and resort to unethical practices for recovery of loans, which
in turn, leads to suicides committed by indebted farmers. In this context, the
study attempts to analyse the working of money lenders in Kerala. Based on a sample
survey, the paper has estimated the volume of deposits and credits of money lenders
in Kerala and brought out the undesirable aspects of their working and its impact
on the society. The paper finds that the existing legal provisions and regulatory
and supervisory mechanisms are inadequate to protect the interests of both depositors
and creditors. The paper calls for strengthening the Kerala Money Lenders Act
by passing an Act for the protection of depositors and creating a separate wing
for their registration, monitoring and supervision by the State Government. In
the long-term, the strategy for financial inclusion, strengthening of co-operatives
and promotion of self help groups will be helpful in bringing down the role of
moneylenders. JEL Classification : G18, G21
Keywords
: Informal Financial Institutions, Money Lenders, Regulation, Supervision,
Financial Inclusion. Introduction In India,
with the establishment of wide spread network of branches of commercial banks,
the role of informal financial institutions (IFIs) has been on the decline for
about four decades1. However, there are some indications about the rise in their
role during the last one and half decades2 (Chavan, 2005, Mohan, 2006, and RBI,
2006). According to the National Sample Survey Organisation’s (NSSO’s)
‘Situation Assessment Survey’ 2003, the share of the institutional
agencies in loans outstanding of farm households in India was only 57.7 per cent,
which was 8.6 percentage points lower than the share of 66.3 per cent in 1991-92
(in respect of cultivator households). On the other hand, informal agencies provided
42.4 per cent of the outstanding loans of farm households in 2003 as against 30.6
per cent in 1991-92. The share of money lenders in total dues of rural households
has increased from 17.5 per cent in 1991 to 25.7 per cent in 2003 (NSSO, 1998
and 2005). Furthermore, a Rural Finance Access Survey 2003, conducted by the World
Bank and National Council of Applied Economic Research (NCAER), revealed that
79 per cent of the rural households had no access to credit from formal sources
(Basu, 2005). The above facts point to the re-emergence of rising, albeit
marginal, role of informal agencies in the provision of credit. It is, in this
context, that the Reserve Bank of India (RBI) has taken measures for financial
inclusion and constituted a technical group for review of legislations on money
lending (RBI, 2006). The above trend is visible in case of Kerala also
- the share of formal sources in total debt outstanding of farmer households declined
to 82.3 per cent in 2003 from 92.0 per cent in 1991-92. Despite strong presence
of formal financial institutions like commercial banks and cooperatives, in Kerala,
money lenders (informally known as ‘blade companies’) form an important
segment of the financial sector of the State as they are engaged in deposit taking
and money lending activities in a significant way. The operations of money lenders
are not new to Kerala as they have been in existence for centuries in various
forms. In recent years, however, developments like i) ban on accepting public
deposits by Unincorporated Bodies (UIBs)3, ii) UIBs link with Non-Bank Finance
Companies (NBFCs) and other entities4, iii) rising indebtedness and suicides5,
iv) complaints from the public6 and v) emphasis on financial inclusion, warrants
a thorough examination of working of these entities. Review of Literature It
is surprising to find that while money lenders have been in existence in all parts
of the country and they dominated the informal credit market for a long time,
there are not many studies on their operations. Perhaps, this is due to lack of
data and information. The RBI’s Report of the All India Rural Credit Survey
Committee (1954), Report of the All India Rural Credit Review Committee (1966)
and Decennial All India Debt and Investment Surveys provide some information about
the extent of operations of money lenders. Studies by Timberg and Aiyar (1984),
Ghate (1988), Dasgupta (1989), Bell (1990), Swaminathan (1991) and others examined
various dimensions of working of informal financial sector in the country. The
following inferences can be made from these studies; i) operations of money lenders
are very prevalent and they account for a sizeable share of credit availed by
people, ii) there is sizeable gap between lending rates and deposit rates, iii)
there is extreme variability in the interest rates within the same sub-economy,
iv) loan default level is low, v) main purposes of borrowings are for production,
trade and consumption, vi) rich people borrow more and pay lower rate of interest,
and vii) with the spread of network of banks since nationalisation and tightening
of legal provisions some segments and activities of informal credit markets have
declined, while others expanded in response to new needs of growing trade and
industry. There is a dearth of studies on the working of money lenders in
Kerala. Some individual researchers at Universities/Colleges in Kerala have studied
their operations, of which only a paper (Prakash, 1984) is available in published
form. Prakash (1984) noted the phenomenal growth of money lenders since the 1980s
and reported their total number at around 12,000. A study by the State Planning
Board (2005) found that i) there were 5,696 registered money lenders in the State,
which was more than the number of branches of banks at 3376, ii) growth of money
lenders has intensified in the recent period, iii) 72.5 per cent of surveyed money
lenders charged interest rates in the range of 15-20 per cent and iv) unregistered
money lenders charge interest rates between 24 to 120 per cent and in extreme
cases upto 180 per cent. Objectives of the Study The
above studies are not sufficient to provide comprehensive information on working
of money lenders and point out the regulatory and supervisory issues. In
view of the above mentioned developments and dearth of literature, the study attempts
to analyse the working of money lenders in Kerala. It is essentially based on
primary data collected from the balance sheets of 97 sample money lenders in Ernakulam
district, available with the Office of the Inspecting Assistant Commissioner (IAC)
[under the Commercial Taxes Department (CTD) of Government of Kerala], as on March
31, 2001. The sample consists of small, medium and big financiers, selected in
terms of their total liabilities. To understand the temporal variations in their
operations, three years balance sheet details were also collected in respect of
49 financiers. The remaining part of the paper consists
of five sections. Section I provides a profile of working of money lenders in
Kerala. Section II is devoted for analysing the assets and liabilities of sample
money lenders. A critical review of legal provisions applicable to money lenders
is provided in the Section III. The section also examines the details of the existing
regulatory framework and supervision. Section IV identifies the areas of concern,
measures needed and future scenario. The final section summarises the major findings
of the paper and offers some suggestions. Section I
Profile of Money Lenders in Kerala Relative
Position of Money Lenders in the Financial Sector The relative
position of money lenders among the various financial institutions in the State
are assessed here in terms of major indicators like number of branches, deposits
and advances. It can be seen from Table 1 that the number of money lenders is
quite high as compared to the branches of formal financial institutions. Money
lenders account for 68.4 per cent of total number of branches of financial institutions
in the State. It indicates wider accessibility to the customers and the consequent
high penetration rate. Population covered per money lender is estimated at 5,590
as against 9,431 per branch of commercial banks (State Planning Board, 2005).
In case
Table
1: Relative Position of Money Lenders in Financial Sector of
the State - March 2001 | Variable | Comm
ercial Banks# | Cooper
ative Banks@ | NBFCs | Money
Lenders* | All
Institution | %
Share of Money Lenders | 1
| 2 | 3 | 4 | 5 | 6 | 7 |
1. | Branches
(No.) | 3,262 | 2,131 | 151 | 12,000 | 17,544 | 68.4 |
2. | Deposits
(Rs. crore)$ | 42,178 | 8,926 | 36 | 2,864 | 54,004 | 5.3 |
3. | Credit
(Rs. crore)$ | 18,355 | 8,457 | 120 | 6,057 | 32,989 | 18.4 |
# : Including RRBs as on March
31, 2001. @ : Relate to SCB, DCCBs, PACs, SCARDB and PCARDBs. $ : Outstanding.
* : Projection made by this study - relates to March 2001. |
Source: 1. State
Level Bankers Committee, Canara Bank, Thiruvananthapuram. 2. Dossier on Co-operatives
March 2000, NABARD, Mumbai. 3. Estimate based on primary data collected for
the paper. | of deposits, their relative share
is small (5.3 per cent of total deposits of all institutions). However, when compared
with the deposits of NBFCs it is quite high. On the credit side, money lenders
have a larger share (18.4 per cent) in total credit outstanding of all institutions.
Number
and Features of Money Lenders There is no official data available
on the number of money lenders in Kerala. Though the offices of Inspecting Assistant
Commissioner, located in various parts of the State, have the information on the
money-lenders registered with them, they are not regularly compiled at the State
level to get an aggregate picture. State Planning Board (2005) reported the number
of registered (under the Kerala Money Lenders Act, 1958) money lenders in the
State at 5,696 in March 2004. Table 2 provides the district-wise number of registered
money lenders in the State. Besides the registered firms, there are numerous
unregistered firms, centred on individuals, who are engaged in deposit taking
and lending business similar to the business done by money lenders. These unregistered
units are mainly doing business from their own houses or from their business establishments.
There is no estimate of the number of money lenders in the unorganised sector.
Some of the experts feel that the number of unregistered firms will be at least
as equal to the total number of registered money lenders in the State. Therefore,
it is reasonable to consider the total number of money-lenders in Kerala, both
registered and unregistered, at around 12,000. Even people in the upper strata
of the society like doctors, lawyers, bank employees, college teachers and politicians
are reported to be involved in this business (some with unaccounted money) as
it is very lucrative. Money lenders in Kerala consist of both big and small
firms. In terms of number of money lenders, majority of them are small firms run
by individuals. On the other extreme, there are few business families having large
number of money-lending firms across the State. For example, a business family
is having around 220 firms across the State in the same name, all registered under
Kerala Money Lenders Act KMLA, 1958 and their total liabilities would be around
Rs. 900-1000 crore (our estimate based on the sample data collected).
Table
2: District-Wise Number of Money Lenders in Kerala –March
2004 | District | No.
of Money Lenders | 1
| 2 |
1. | Thiruvananthapuram | 570 |
2. | Kollam | 675 |
3. | Pathanamthitta | 785 |
4. | Alapuzha | 976 |
5. | Ernakulam | 225 |
6. | Kottayam | 366 |
7. | Idukki | 344 |
8. | Thrissur | 488 |
9. | Palakkad | 144 |
10. | Malappuram | 162 |
11. | Kozhikode | 601 |
12. | Wayanad | 128 |
13. | Kannur | 139 |
14. | Kasaragod | 93 |
State-Total
| 5,696
| Source
: State Planning Board (2005). | Nature
of Business Though money lending firms are registered, under the
KMLA, 1958, their nature of business is informal in the absence of well designed
rules and procedures for the conduct of the business. It is left to financier
to decide the modalities for accepting deposits and providing loans. The business
is done in a very simple way with least paper work. From the accounting side also
they are working like informal institutions as they are not recording all the
transactions in the books of accounts. One significant feature of the loans provided
by the financier is its high frequency. The frequency of the loan is high because
of two factors, viz., i) very short duration of the loan and ii) daily
collection of loan amount. Some of the loans are given for a short period of 100
days or not exceeding 6 months. Generally, the repayment period of loan will not
exceed 12 months. In many cases, there is a practice of daily collection of loan
amount. In case of 100 days’ loan, the loan amount and interest is repaid
daily in 100 equal installments. Daily collection is more prevalent among the
traders and business people. It improves the liquidity position of the financiers
and in turn more number of loans provided. Hence, the data on outstanding amount
of loans, at the end of year, of a financier will not reflect the actual volume
of business undertaken by the firm during that year. In general, around two-third
of the loans are given against security of gold. It is considered as a more secured
business as they generally provide only around 80 per cent of the value of gold
as loan. However, in case of gold loan also there is a risk. Some firms, who are
very eager to expand loans, provide even more than 80 per cent (sometimes more
than 100 per cent) of the value of gold as loan. In such cases, if the loan amount
is not repaid within the stipulated time, the financier will loose money. There
is also a practice of giving loans against promissory note, cheque, etc.
Some financiers provide loans only on the basis of personal security. Interest
rates on the loans vary from customer to customer. Since customers approach money
lender for urgent cash requirements, they are not much bothered about the interest
rates. Some of the customers do not even ask what the interest rate on the loan
is. For official purpose, money lenders record only legally allowed interest rate
(now fixed at 12 per cent) in their books of accounts. In reality, there will
not be a single case in which a money lender is accepting only normal interest
for their advances. The actual interest rate on loans varies from 24 per cent
to 60 per cent depending upon the customer, nature of the loans, repayment period,
security provided, etc. A survey conducted by the Government of Kerala,
revealed that 42.5 per cent of the money lenders charge interest rates between
18-20 per cent. In case of unregistered firms, the interest rate can go up to
120 to 180 per cent. The above referred survey found that majority of the money
lenders charge interest rates in the range of 30 to 70 per cent (State Planning
Board, 2005). In some of the areas of the State, individual financiers
from the neigbouring state (Tamil Nadu) provide loans to people belonging to lower
strata of the society, consisting of labourers, petty traders and unemployed,
at an interest rate of Rs. 10 per Rs. 100 for a month (120 per cent in a year).
The loans are given without any security. These individual financiers go around
the villages and market places to get their customers. Another example of unregistered
financing can be found in market places, where individual financiers provide loan
to small traders. They provide block loans, in which they first block the interest
by deducting it up-front from the loan amount. For example, from a loan of Rs.
100, the borrower will be given only Rs. 90, (interest Rs.10 is deducted at the
source). At the end of the day, the borrower has to pay back Rs. 100 to the lender.
In this case the interest rate on a yearly basis comes to a whopping 4055.6 per
cent. Why People Approach Money Lenders? In general,
there are many prejudices about money lenders and they are sometimes considered
as an anti-social institution. The main prejudices are that: i) informal lenders
exploit their clientele; ii) informal credit is used in an unproductive way; and
iii) informal finance is not regulated and it may undermine monetary policy (Schrader,
1994). The above prejudices are not totally unfounded as there is some element
of truth in these observations depending upon the nature of the financier, place
of business, and regulatory and supervisory environment. Nevertheless, they have
a definite role in providing finance for a target group. Hence, of late, policy
makers realised that formal and informal finance may not necessarily be in competition
but indeed may complement each other, as both aim at different target groups.
In the literature, there is an increasing recognition of the role and strength
of informal finance in meeting the credit requirements of small borrowers. The
overwhelming view is that informal sector responds remarkably well to the short-term
credit requirements of lower income people and it allows them to access services
not available from the formal institutions. Informal sector works in an environment
which is suited to the low income people. Both financier and borrower know each
other by face and cultural affinity creates the feeling of confidence in each
other. The services provided by informal lenders are considered as valuable by
their clientele as many times these services would not be available from elsewhere.
However, from an economic perspective, the services of informal lenders may not
be efficient as they usually charge prohibitive rate of interest. Hence, they
cannot make efficient reallocation of resources throughout the economy and contribute
to economic growth as in the case of formal finance (Bouman and Hospes, 1994).
Though Kerala has a wide network of formal financial institutions and bank
penetration rate is one of the highest in the country7, still, thousands of people
approach money lenders for keeping deposits and taking loans. In case of deposits,
the customers are mainly from the mid-income segment, who are very conscious about
the interest rates that they want to get. A major section of the customers keep
their deposits for the purpose of marriage of their daughters or for some other
social functions. They are not much concerned about the risk involved in the deposits
as many of the financiers are personally known to them for years. The earlier
referred survey found that even unregistered money lenders are accepting deposits
(State Planning Board, 2005). In case of loans, customers prefer them
as their operation is very informal, quick, without any time limit and gets adequate
amount, unlike in the case of commercial banks and cooperatives where the whole
process is cumbersome and one may not be sure of getting the loan. But, in case
of money lenders, it is all simple and quick (of course, at a cost). In case of
traders and business people, availability of adequate amounts in time is essential
to gain from the business. Since, the profit from their activity is very high,
they are not much concerned about the rate of interest charged by the financier.
Thus, it is suitability, convenience, timeliness, adequacy and informal nature
which attracts customers to money lenders. A section of the borrowers especially
businessmen, are found to take loans from money lenders because they have already
availed loan from formal institutions like commercial banks. Failure
of Money Lenders There have been many reports about the failure
of money lenders and the proprietors absconding from the place of business. There
are also cases of financiers deliberately cheating the depositors. In some cases,
the same financier will re-emerge in a new place by offering very attractive deposit
schemes. Once they collect a good amount of deposits from that area, they simply
vanish from the place of business. There is no systematic data on the number of
firms closed down and amount lost by the depositors. In case of closure or failure
of a firm, the offices of Inspecting Assistant Commissioner come into the scene
only when it receives complaints from the public. By the time it acts on the complaint
and starts some enquiry, the financiers would have taken enough precautions to
make sure that they are caught free. Generally, the failure rate is high in case
of firms run by individuals and when they are providing loans for highly risky
business operations relating to real estate, share market, etc. As per
a survey conducted by the ‘All Kerala Blade Companies Abolition Front’,
about Rs.190 crore were cheated by private financiers in seven districts of the
state during 1995-99 (State Planning Board, 2005). Social Problems
Associated with Money Lenders Money lenders do meet the credit
requirements of a section of the society, but easy availability of money often
persuade the people to borrow even for wasteful expenditure. As it is a costly
borrowing and many of the borrowers do not have regular income to pay back, often
the repayment obligation multiplies beyond their capacity which leads to suicides,
fleeing from homes or ends up in clashes and physical fights. One of the many
reasons for the suicides committed by the farmers in districts like Wayanad was
said to be due to harassment by money lenders. It is in this context that the
Government of India had announced a scheme in 2004 to free farmers from the clutches
of money lenders by providing loans by banks to farmers who are indebted to money
lenders. There have been some attempts by social organisations to deal
with the problems created by the money lenders. ‘Blade Nirmarjana Samithi’
(organisation for eradication of blade companies), a social welfare agency in
Kerala, had conducted a State-wide survey on the ill-effects of operations of
money lenders in 1995-96. The survey revealed that 176 people committed suicide,
4,856 families fled from their homes and 86 persons, including 34 women, were
arrested as they failed to repay the loans. A survey conducted in three districts
of Kerala, viz., Kannur, Kasargod and Kozhikode, in 1996-97 had revealed
the rising trend in social problems associated with the operations of money lenders
(Table 3). It is estimated that in Kerala around 50 lakh people are affected either
mentally or physically by the evils of money lenders. Realising the wider social
problems created by these financiers, the ‘Blade Nirmarjana
Table
3: Number of People Affected by the Operations of Money lenders |
Social
Problem | Kannur | Kasargod | Kozhikode |
1 |
| 2 | 3 | 4 |
i. | Suicides | 216 | 190 | 92 |
ii. | Fled
from homes | 1303 | 2419 | 981 |
iii. | Indicted
by Court for | |
| |
| bouncing
of cheques | 460 | 79 | 35 |
Source : Blade
Nirmarjana Samithi, reported in Malayalam, (magazine), 2001. | Samithi’
has filed a petition in the High Court of Kerala to curb the activities of these
financiers (Malayalam, 2001). Social scientists, therefore, hypothise that there
could be a correlation between the number of suicides and the growth of money
lenders. The reasons for rising activities of money lenders can be found in:
i) excessive consumerism of the people- people borrow heavily for purchasing consumer
durables and vehicles; ii) borrowing for payment of dowry, construction of house
and medical treatment; and iii) neglect of credit requirements of lower middle
class by the nationalised banks. Section II
Assets and Liabilities of Money Lenders Data Limitations As
per KMLA, 1958, money lenders need to submit their balance sheet and profit and
loss account as on March 31 of every year to the office of IAC. Although there
is a prescribed format, the statements of accounts submitted by the money lenders
are not uniform and some of the firms are not even providing the vital information
required in a balance sheet. Furthermore, balance sheets submitted by them may
not reflect the actual volume of business done by them (to avoid paying income
tax and making adequate amount of security deposit). Despite these limitations,
we are compelled to use the balance sheet data, for want of any other reliable
data. Liabilities For the study, balance sheet data
in respect of 97 money lenders as on March 31, 2001, were collected. It can be
seen from Table 4 that the average total liability of the sample firms was Rs.
34.5 lakh and highest liability was Rs.378.8 lakh. Owner’s capital accounts
for about 57 per cent of total liabilities and share of deposits were around 35
per cent. Average outstanding deposit of the sample firms was Rs.15.9 lakh (per
firm) and the highest deposit was Rs. 121.9 lakh. The estimate
made for all the financiers in the State (numbering 12,000) shows that their total
liabilities would be around Rs. 4,135
Table
4: Liabilities of Sample Money Lenders and Estimate for All
Financiers - March 2001 | (Rs.
lakh) | Sl.No. | Variable | Total
Liabilities | Owner’s
Capital | Deposits |
1 | 2
| 3 | 4 | 5 |
I | 97
Sample Financiers (total) | 3,343 | 1,906 | 1,158 |
| i) | Average
Liability | 34.5 | 20.5 | 15.9 |
| ii) | Lowest
Liability | 0.71 | 0.14 | 0.25 |
| iii) | Highest
Liability | 378.8 | 295.0 | 121.9 |
II. | All
Financiers | |
| |
| (Estimate
for 12,000) | 4,13,544 | 2,35,846 | 1,43,197 |
| i) | Scaled
up by 1/4 of | |
| |
|
| reported data | 5,16,929 | 2,94,807 | 1,78,997 |
| ii) | Scaled
up by 1/3 of | |
| |
|
| reported data | 5,51,378 | 3,14,453 | 1,90,925 |
| iii) | Scaled
up by ½ of | |
| |
|
| reported data | 8,27,087 | 4,71,692 | 2,86,394 |
Source : Data
compiled from the Office of the Inspecting Assistant Commissioner, Commercial
Taxes Department, Government of Kerala, Ernakulam. | crore,
of which outstanding deposits would be around Rs.1,432 crore. As the balance sheet
figures submitted to the offices of IACs suffer from underreporting, we have blown
up the data assuming that the underreporting may be around 1/4, or 1/3 or ½
of the reported data. As per this, the actual level of deposits of all firms would
be in the range of around Rs.1,790 crore to 2,864 crore (Table 4). Assets The
total loans and advances provided by the 97 sample firms were of the order of
Rs.2,448 crore as at the end of March 31, 2001. The average amount of outstanding
loans and advances of sample firms comes to around Rs.25 lakh. Among the sample
firms, the highest amount of loans and advances was Rs. 320 lakh. Based on sample
data, the estimated loans and advances of 12,000 firms comes to around Rs 3,029
crore. When underreporting is also taken into account (1/4, or 1/3 or ½
of the reported data), the total amount would in the range of Rs. 3,786 crore
to Rs.6,057 crore (Table 5).
Table
5: Assets of Sample Money Lenders and Estimate for All Financiers
- March 2001 | (Rs.
lakh) | Sl.
No. | Variable | Total
Liabilities | Owner's
Capital | Deposits |
1 | 2
| 3 | 4 | 5 |
I | 97
Sample Financiers (total) | 2,448 | 1,837 | 153 |
| i) | Average | 25.2 | 20.9 | – |
| ii) | Lowest | 0.3 | 0.3 | – |
| iii)Highest | 320 | 236 | – |
II | All
Financiers (Estimate for 12,000) | 3,02,871 | 2,27,312 | 18,920 |
| i) | Scaled
up by 1/4 of reported data | 3,78,589 | 2,84,140 | 23,651 |
| ii) | Scaled
up by 1/3 of reported data | 4,03,818 | 3,03,075 | 25,227 |
| iii)Scaled
up by ½ of reported data | 6,05,743 | 4,54,624 | 37,841 |
Source : Data
compiled from the Office of the Inspecting Assistant Commissioner, Commercial
Taxes Department, Government of Kerala, Ernakulam. | Among
the various types of loans and advances, gold loan is the major one accounting
for about 75 per cent of total assets. Around 90 per cent of the sample financiers
have provided gold loan. The average amount of gold loan provided by a financier
was around Rs.21 lakh; the lowest and the highest being Rs. 0.3 lakh and 236 lakh,
respectively. Very few financiers have reported loans against the security of
promissory note and investment.
Inter Temporal Variation We
have also collected balance sheet information in respect of 49 firms for three
consecutive years, viz., 1999, 2000 and 2001, to understand the changes
in the business scenario over time. During these three years, total liabilities
of 49 sample firms rose by Rs. 167 lakh or 18.7 per cent. However, deposits of
sample firms rose by only Rs.37 lakh or 8.1 per cent from 1999 to 2001. On the
other hand, owner’s capital has gone up by Rs.152 lakh or 53.1 per cent
during the same period. It appears that with the amendments to Section 45 S of
the Reserve Bank of India (RBI) Act, 1934, financiers are not mobilising deposits
from the public in a big way. It is also possible that deposits are shown as owner’s
capital. During the year ending 2001, there was considerable expansion in total
loans and advances -
Table
6: Summary of Balance Sheet Data of 49 Sample Financiers |
(Rs.
lakh) | Variables | March
31, 1999 | March
31, 2000 | %
Change | March
31, 2001 | %
Change | 1
| 2 | 3 | 4 | 5 | 6 |
I. | Total
Liabilities | 895 | 973 | 8.7 | 1062 | 9.1 |
| i)
Outstanding Deposits | 457 | 463 | 1.3 | 494 | 6.7 |
| ii)
Owner’s Capital | 286 | 352 | 23.1 | 438 | 24.4 |
II. | Total
Loans & Advances | 605 | 688 | 13.7 | 859 | 29.2 |
| i)
Gold Loan | 578 | 626 | 8.3 | 670 | 7.0 |
III. | Security
Provided | 23 | 26 | 8.3 | 26 | 0 |
IV. | Income
Tax Paid | 1 | 1 | 0.0 | 4 | 400.0 |
V. | Profit/loss | 4 | 7 | 75.0 | 5 | -28.6 |
Source: Data
compiled from the Office of the Inspecting Assistant Commissioner, Commercial
Taxes Department, Government of Kerala, Ernakulam. | Rs.
193 crore or 29.2 per cent (Table 6). Very few firms have paid income tax and
the amount paid was very nominal. Section III
Legal Provisions, Regulatory Framework and Supervision
This section reviews the relevant legal provisions contained in the RBI Act, 1934,
and its amendments, Financial Companies Regulation Bill, 2000 and KMLA, 1958.
The review is aimed at identifying the provisions which need to be strengthened
for orderly working of money lenders. Reserve Bank of India Act,
1934 i) Introduction of Chapter IIIC in 1984
Till 1984, the RBI Act, 1934 was silent on the deposit taking activities
of Unincorporated Bodies (UIBs) like money lenders. However, Chapter IIIC on “Prohibition
of Acceptance of Deposits by Unincorporated Bodies” was introduced in the
RBI Act in 1984 (with effect from February 15, 1984). Under Section 45 S (in Chapter
III C), no individual, firm or unincorporated association of individuals could
accept deposits from more than 25 depositors per partner and not exceeding 250
depositors in all, excluding deposits from relatives. In cases where individual,
or firm or unincorporated association of individuals are having deposits from
more number of people than as specified above, they are to be repaid within two
years from the commencement of Section 10 of the Banking Laws (Amendment) Act,
1983 so as to bring down the number of depositors within the limits specified.
However, this provision was not very effective in regulating deposit taking activities
of UIBs as it was very easy for money lenders to suitably adjust the number of
depositors without affecting the total amount of deposits held by them. Ideally,
instead of fixing the number of depositors, the total amount of deposits should
have been specified for better control and supervision. Another problem was that
the RBI did not set up or designate any official machinery to see that the provisions
are not violated. ii) Amendments of Section 45 S in 1997
As the provisions of Chapter IIIC were very liberal and effective measures
could not be taken for its implementation, UIBs continued to accept deposits without
any problems. However, in 1997 the Government of India amended the RBI Act (Section
45 S) to prohibit deposit taking activities of UIBs. As per the RBI (Amendment)
Act 1997, effective from April 1, 1997, UIBs are prohibited from accepting any
deposits from the public. However, an individual or a partner of a firm is permitted
to collect deposits from relatives (22 categories) as specified in the Act and
also borrow from banks and financial institutions to carry on the business. Existing
public deposits were required to be paid back either on maturity or within three
years from April 1, 1997. Furthermore, UIBs are prohibited from issuing advertisement
for mobilising deposits. As per the amendment, contravention of the provisions
of Section 45 S is considered as an offence punishable with imprisonment or with
fine. Even though the RBI Act prohibits money lender from accepting deposits from
public, due to lack of effective mechanism and machinery for the supervision and
inspection, most of the money lenders continue to accept deposits from the public.
However, in records submitted to the offices of IACs, deposits may be shown against
the names of specified relatives or simply shown as owner’s capital. For
effective implementation of RBI provisions, the State Government should have efficient
machinery for monitoring and supervision of money lenders, which is lacking. Financial
Companies Regulation Bill, 2000 Another significant development
in the area of regulation of deposit taking activities of UIBs is the Financial
Companies Regulation Bill, 2000. It is an outcome of the Report of the Task Force
constituted by the Government of India (Chairman: Shri C.M. Vasudev) to review
the regulatory and supervisory framework for NBFCs and UIBs. To implement the
recommendations relating to statutory amendments, the Government has framed the
Bill. The Bill also consolidates the laws relating to NBFCs and UIBs with a view
to ensure depositors protection. The Bill contains new legislation to amend and
consolidate the provisions contained in Chapter III-B, III-C and V of the RBI
Act, 1934. The Bill was introduced in the Parliament in 2000 and has since been
referred to the Standing Committee on Finance and now it is pending in the Lok
Sabha. Main provisions in the Bill relating to UIBs are: i) UIBs will continue
to be prohibited from accepting deposits and unauthorised deposit taking will
be a cognizable offence, ii) the role of exercising the powers for enforcement
of the provisions will be exclusively entrusted to State Governments, iii) District
Magistrates will be vested with powers to call for information and to proceed
against delinquent UIBs, and iv) the issue of advertisement by UIB is banned.
A significant feature of the Bill is entrusting the State Governments exclusively
for the enforcement of the provisions. Another feature of the Bill is the provision
for call for information and to proceed against delinquent UIBs by district magistrates. Kerala
Money Lenders Act, 1958 The Kerala Money Lenders Act, 1958 is an
Act ‘to provide for the regulation and control of the business of money-lenders
in the State of Kerala’. The Act intends to regulate the interest to be
charged by money-lenders and to afford protection to borrowers. Thus, the
original Act was passed basically for the interest of the borrowers. There had
been 12 amendments to the Act till 2004. When the third amendment to the Act was
proposed in 1983 (The Kerala Finance Act, 1983) it was challenged in a number
of Original Petitions. On that occasion, the High Court held that the regulations
introduced by the amendments were only measures necessary to safeguard both depositors
and borrowers from the free dealing of money-lenders. Thus, the High Court considered
that one of the purposes of the Act is also to safeguard the interest of depositors.
According to the KMLA, 1958, for the purpose of regulation of the money
lending business and to ensure compliance with the conditions of the licence,
the licence fee is collected, the penalty is imposed, the prosecution is ordered
and the licence is cancelled. Furthermore, security is demanded and additional
security is called for (Sugathan, 2005). However, all these provisions are either
not very stringent or they can be easily violated without much punishment. Under
the KMLA, 1958, the conditions for granting money-lending licence are very simple.
They are: i) payment of a licence fee, ii) payment of security deposit (in relation
to loans advanced), and iii) deposits shall be accepted only in accordance with
the provisions of the RBI Act and rate of interest on deposits not exceeding the
rates fixed by the RBI Act for NBFCs. Over the years, the licence fee has not
been enhanced regularly, in tune with growth in the volume of business undertaken
by money lender. Till March 1993, the licence fee was Rs.1,000, which has been
enhanced to Rs.2,000 from April 1, 1993. Though there was an attempt to enhance
the fee to Rs.10,000 in 1996, Government was forced to reduce it to Rs.5,000.
The fee at present is only Rs.5,000 (revised in 1997), irrespective of volume
of business undertaken. According to the KMLA, 1958, the money-lender can charge
interest on any loan at a rate not exceeding two per cent above the maximum rate
of interest charged by commercial banks on loans granted by them. With the deregulation
of interest rate on loans charged by the commercial banks, there was some ambiguity
regarding the rate of interest which money-lenders can legally charge from borrowers. Following
this, in March 2005, Government of Kerala fixed the maximum interest rate on loans
at 12 per cent per annum. Needless to mention, no financier provides loans at
the prescribed interest rate. Ideally, if the Government wants to prescribe the
interest rate on loans, it needs to notify a particular rate regularly (at least
every year). Under the Act, any inspector or licensing authority has
the power to enter and search the places of business of the money-lender, but
they are not allowed to enter or search in residential building or premises without
specifically authorised in writing by the Member, Board of Revenue. This is a
hindrance for conducting inspection in case of defaulting money-lenders. Under
the Act, the punishment for charging higher rate of interest than what is shown
in the accounts or Act, is imprisonment which may extend to six months or a fine
which may extend to Rs.1,000 or both. In case money-lender molests or abets the
molestation of any debtor for the recovery of any loan, the punishment is imprisonment
(maximum 6 months) or with fine of maximum Rs.1,000. Furthermore, whoever undertakes
business of money lending without a licence, the punishment is only a fine of
Rs.1,000, which is paltry compared to the volume of business they are undertaking.
In Kerala, where indebtedness to money lenders is very high, the role of the police
in administrating the Kerala Money Lenders Act, 1958 was very limited because
none of the sections of the Act were effective. This was mainly because the punishment
imposed was not severe enough. The concern of the police was that suicides had
been taking place because of the pressure tactics adopted by money lenders.
In view of the above drawbacks, it is imperative to amend the KMLA, 1958 to enhance
the licence fee, prescribe higher amount as security deposit, impose more severe
punishment for erring money-lenders and provide more powers to inspecting officers
for search in residential buildings. The security deposit prescribed
under the KMLA, 1958 is not effective. It is a common practice that firms generally
show very low amount for the proposed lending so as to avoid providing higher
security amount. Since there is no effective way of checking the true volume of
business undertaken by them, this practice has been taking place for years. Here
it may be noted that security deposit is a prudential measure and not a source
of revenue for the State Government, as Government is paying interest on it. Furthermore,
under KMLA, 1958 there are six slabs for deciding the amount of security deposit
which is not fixed scientifically as the effective rate of security deposit vary
from slab to slab and it declines after the third slab ( in case of both minimum
and maximum amount of loans in these slabs). In case of last slab, the effective
rate is very low - less than one per cent in case of loans above 50 lakh (Table
7). Thus, the existing slabs of security deposits favours big financiers as they
need to make less amount of security deposit proportional to their level of advances. Present
Status of Control and Supervision The Commercial Taxes Department
(CTD) treats money lenders simply as a source of small revenue for the State and
it is not seriously involved in their monitoring and supervision. Since the main
preoccupation of CTD is the collection of taxes in the State, it finds only a
limited time to deal with the money lenders. The CTD only makes sure that firms
pay the stipulated licence fee and provide the stipulated security deposit with
the State Treasury, when the financiers approach for new licence or for renewing
the existing
Table
7: Slabs of Security Deposits and its Effective Rate |
(Rs. lakh) |
Sl. No. | Amount
of loans and advances (Rs) | Security
Deposit (Rs) | Effective
Rate on Maximum loan (Security deposit as % of loan amount) | Effective
Rate on Minimum loan | 1
| 2 | 3 | 4 | 5 |
1 | Upto
1 lakh | 5,000 | 5.0 | 20.0@ |
2 | 1
to 5 lakh | 10,000 | 2.0 | 10.0 |
3 | 5
to 10 lakh | 50,000 | 5.0 | 10.0 |
4 | 10
to 25 lakh | 1,00,000 | 4.0 | 10.0 |
5 | 25
to 50 lakh | 1,50,000 | 3.0 | 6.0 |
6 | 50
lakh and above | 2,00,000 | 0.6* | 4.0 |
* : Assuming total loan of
Rs.320 lakh, which was the maximum reported among the sample financiers. @
: Assuming total loan of Rs.25,000, which was the minimum reported among the sample
financiers. | licence. In reality, there is no
supervision, control and monitoring except collecting the registration fee and
keeping the related documents. Offices of the IACs receive complaints from the
public but it is difficult for them to enquire into the details as they are not
equipped for conducting an enquiry. Moreover, even if a financier is found to
be conducting illegal business, the punishment under the KMLA, 1958 is very low
as mentioned earlier. It is essential that money lenders need to be supervised
effectively to avoid illegal business practices, absconding cases, non-payment
of depositor’s money, harassment of borrowers, etc. Given the relatively
small size of business per firm, it may not be desirable to consider regular on-site
inspection of all the financiers. However, it is advisable to conduct an on-site
inspection of big financier who is having liabilities above Rs.100 lakh. Besides,
the regular returns submitted by them in the office of IACs need to be examined
carefully and if they are found to be incorrect or not reporting the actual volume
of business, appropriate action has to be taken against them. If the financiers
are to be supervised effectively, the State Government has to start a separate
wing with sufficient staff who is having some experience in handling financial
matters. It is also desirable to promote self regulation by the association of
money lenders. The association can better monitor the illegal and unethical business
practices, and advice the erring financiers to stop such practices. Such self-regulation
can help in improving the image of financiers as the one who are doing fair business
in meeting the credit requirement of needy people. Another option in this area
would be credit rating of financiers.
Section IV
Areas of Concern and Future Scenario Areas of Concern
In contravention of provisions contained in RBI Act, 1934 and KMLA,
1958, money lenders continue to take deposits from the public (not officially
reported). At present, there is no guarantee for the depositors in case of failure
of a financier as they need not keep any statutory reserves like CRR, invest funds
in secured bonds/debentures like SLR. Furthermore, deposits are not guaranteed
by any institutions unlike in the case of banks. The State Government or any other
institutions are not responsible for compensating depositors. The security deposits
made by the firms are based on amount of total advances and they are not related
to the deposits raised by them. In the current situation, one cannot expect much
change in the deposit taking activities of money lenders for the following reasons:
i) the KMLA, 1958 is very weak with minor fine/punishment for accepting deposits;
ii) there is no well equipped State machinery for control and supervision of financiers;
iii) financiers are raising deposits in the name of their sister concerns (not
registered under KMLA) which are engaged in trading, construction, business, etc.;
and iv) the RBI is not involved in monitoring their deposit taking activities.
It is logical from the above that the KMLA, 1958 need to be amended to provide
more teeth to the State Government to plug the existing loopholes and create a
well equipped State machinery for control and supervision of money lenders. As
of now, deposits made by the public with the informal financial agencies like
money lenders, chit funds, etc., are not sufficiently protected by any
of the laws in Kerala. It will be advisable for the State to pass an Act to protect
the interests of depositors in line of similar acts passed by the States like
Tamil Nadu8 and Maharashtra9. In case of borrowers, the concerns are relating
to charging of high rate of interest, (often cumulative), than prescribed in the
KMLA, 1958, and use of force and other illegal means for the recovery of loans.
Financiers charge different rate of interest depending on the customer and surety
provided. There is no practice of making public the rate of interest the firm
will be charging on loans, like Prime Lending Rate (PLR) in case of commercial
banks. In the books of accounts submitted to the office of IACs, only normal interest
rate is shown to avoid legal action. On the recovery side, use of force and other
illegal means has been on the rise, especially in case of advances given for purchase
of vehicle. The concerns for the State Government arise from their deposit
taking activities, failure of firms, not meeting the liabilities to the depositors,
the practice of charging high rate of interest and use of force power and illegal
means for the recovery of loans. Basically, the State Government need to see the
operations of financiers not as a source of revenue, as it is now, but an activity
which needs to be controlled, regulated and supervised effectively so that the
financial requirements of a target group will be met without creating much distortion
in the financial sector of the State. Deposit taking activities of firms in violation
of RBI provisions are to be viewed as a major concern for the State Government
and measures need to be taken to control it. The concerns for the RBI
are the violation of Section 45 S of the RBI Act and less effectiveness of monetary
policy. The general impression of the public is that the activities of registered
firm are controlled either by the RBI or the State Government. Hence, when there
is a failure of money lender, people tend to complain about the RBI as it is the
regulator in the financial sector. Furthermore, the failure of money lenders can
have its impact on the working of some of the NBFCs in the state, because in some
cases both are owed by the same family or group of people. Therefore, the RBI
needs to be concerned about the working of private financiers to ensure the stability
of the financial system in the State. The other aspect is relating to monetary
policy. To get best results from the monetary and credit policy, all segments
of the financial sectors should have a link with the monetary authority so that
the impulses emanating from the monetary and credit policy will have its impact
on the economy. The presence of informal financial sector makes the transmission
mechanism of monetary policy less efficient10. What is the
Future of Money Lenders? The benefit of hindsight suggests
that in developing economies both formal and informal financiers continue to do
business, and over time, the role of informal financiers get reduced with the
spread of more formal institutions. Since the provision of formal financial service
is relatively costly, the process of replacing the informal financiers would take
a long time and requires major improvements in infrastructure and institutions.
To be more realistic, informal financiers will not disappear all together, but
they will occupy niches as formal finance is developed (Schrader, 1994, Bell,
1993 and Banerjee, 1996). Literature suggests several possibilities in this
regard (Sharma and Chamala, 2000). First, once the poor have been provided access
to adequate credit under the micro finance schemes, the monopoly of money lenders
would be weakened and, hence, their interest rates will come down. However, it
is a very long process and it may take years to materialize. Second, link money
lenders with the formal banking institutions as a conduit. Private and foreign
banks may be interested in using this channel for disbursal of rural credit as
the latter’s outreach is higher than the former. Furthermore, these banks
may prefer to do business with money lenders as compared to cooperatives, which
are highly politicised, and NGOs/SHGs, who are disorganised and unregulated. However,
before adopting this route, a thorough cleansing and introduction of control and
supervision of these entities are needed. Third, evolve a chit fund model (a saving-cum-credit
mechanism) which may be operated by money lenders. Fourth, to make money lenders
a part of the micro-finance system. All these options involve complex
processes and it may take years to evolve a suitable model. Given the size of
the country and magnitude of the problem, ideally, we should choose the best elements
of all the options. There is a view that all these options legitimise the money
lenders. Ideally, the strategy has to be to reduce the dependence on money lenders
by developing microfinance institutions and SHGs and reviving the rural cooperatives
credit structure. In the long-term, the strategy of financial inclusion, advocated
by the RBI and implemented by banks, will be helpful in bringing down the role
of money lenders. In Kerala, role of money lenders is not getting reduced
as fast as was expected. There were few reports that the role of money lenders
has come down of late due to restrictions imposed by the RBI, declining interest
rate regime and aggressive entry of banks into new areas of finance. However,
State Planning Board (2005) found that there was a rise in the number of money
lenders in the recent period in Kerala. One of the niche areas of the money lenders
is the gold loan business. Even after the formal financial institutions started
giving gold loans in a bigger way, their business was not affected much. In fact,
some of the money lenders are taking gold loan from banks and utilising the money
for their own lending against gold. Given the small size of majority of financiers,
it is not possible for them to become a non-banking financial company (NBFC) and
work like a formal institution with supervision and regulation by the RBI. On
the other side, big business families doing money lending business through several
outlets, may not be interested in being converting into NBFC or a bank, as it
will invite strict regulation and supervision by the RBI. If the State Government
strictly monitors the deposit taking activities of these firms, in accordance
with Section 45 S of the RBI Act, their role may come down for want of funds.
In such a scenario, the co-operative credit societies/banks can meet a portion
of the credit requirements. Given the profile of customers and their credit requirements,
the best suited arrangement to reduce the role of money lenders would be promotion
of Self-Help Groups (SHGs) throughout the state. The State has made some progress
in promoting SHGs, especially through the Kudumbashree, a State supported initiative
for the formation of SHGs for women. Section V
Major Observations and Some Suggestions Money lenders work on
the grey fringes of legality and illegality. Besides, some of the Informal Financial
Institutions (IFIs) are having links with formal financial institutions. Hence,
there are risks associated with their working which can pose challenges for financial
stability and effectiveness of monetary policy. In this context, the paper analysed
the working of money lenders in Kerala to draw insights for their regulation and
control. The above analysis enables us to put forth a few major observations.
The total number of registered money lenders in Kerala is estimated at around
5,700 and the number of unregistered firms is around 6,000, thus taking their
total number to 12,000, which is quite high as compared to the number of branches
of formal financial institutions. Some of the financiers are very big and widely
spread out throughout the State. Money lenders have a share of around 18 per cent
of total credit outstanding of all institutions. To evade the law, some of the
registered money lenders are raising deposits in the name of their sister concerns
engaged in real estate, housing, medical care, retail business, etc.
Interest rates on loans vary from 24 per cent to 60 per cent. However, in case
of unregistered firm, the interest rate can go up to 120 to even 180 per cent.
Suitability, convenience, timeliness, adequacy, and informal nature are the factors
which attracts customers to money lenders. There are many instances of failure
of money lenders and absconding from the place of business. The failure rate is
high in case of firms run by individuals and when they are providing loans for
highly risky business operations in real estate, shares, etc. The activities
of money lenders are flourishing on account of a) excessive consumerism of the
people, b) borrowing for payment of dowry, construction of house, medical treatment,
and c) neglect of credit requirements of petty traders and lower middle class
by the formal financial institutions. The total liabilities of all money lenders
in the State are estimated at Rs. 8,270 crore, of which outstanding deposits would
be around Rs. 2,864 crore. The total loans and advances are estimated at Rs.6,057
crore. With the amendments to Section 45 S of the RBI Act, it seems that
financiers are not mobilising deposits from the public in a big way. However,
some of the deposits from the public are showing as owner’s capital. As
per the proposed Financial Companies Regulation Bill, 2000, the Unincorporated
Bodies will continue to be prohibited from accepting deposits and the role of
exercising the powers for enforcement of the provisions has been exclusively entrusted
to State Governments. It is doubtful whether the State Governments can shoulder
the responsibility of enforcing the provisions. The KMLA, 1958 is very weak on
the following counts: a) liberal conditions for the grand of licence, b) very
nominal licence fee, c) inadequate security, d) insignificant punishment for violation
of provisions, e) less powers for inspecting officials and f) silent on deposit
taking activities. It will be advisable for the State to pass an Act to protect
the interests of depositors in informal financial institutions on line of similar
acts passed by the States like Tamil Nadu and Maharashtra. The Commercial Taxes
Department treats money lenders merely as a source of small revenue (registration
fee). There is no system of regular inspection of their accounts and supervision
of their activities. In case of erring money lenders, the punishment under the
KMLA is very low- often leading to imposition of small fine. It is advisable to
conduct on-site inspection of big financier who is having liabilities above Rs.100
lakh. If the State Government strictly monitors the deposit taking activities
of these firms, their role may come down for want of funds. In such a scenario,
co-operative credit societies/ banks can meet the credit requirements if they
encourage formation of SHGs and follow strategies for financial inclusion. Some
Suggestions It is imperative to amend the provisions of KMLA, 1958
to effectively control and supervise the working of money lenders and pass an
Act to protect to interests of depositors. In case of KMLA, 1958, the provisions
relating to deposit taking activities, prudential norms (security requirement),
supervision, compliance and punishment for erring firms need to be strengthened.
It is suggested that the security deposits need to be fixed as a proportion of
total loans and advances. As their deposit taking activity is prohibited, the
Government may obtain more detailed information on the sources of funds of financier
at the time of registration/renewal of registration. It is prudent to prescribe
a minimum capital base for money lenders to avoid their mushrooming. Deposit taking
activities of sister concerns of money lenders need to be examined and controlled.
The Government may consider insisting for credit rating of financiers. More importantly,
the Government may set up a separate wing for policy formulation, monitoring and
supervision of money lenders. It can also examine the complaints from the public.
On-site inspection may be conducted in case of big financiers and off-site inspection
in case of small firms. Self-Help Groups need to be promoted throughout the State
and they in turn linked with bank finance so as to reduce the dependence of people
belonging to the lower strata on money lenders. Cooperative institutions and formation
of SHGs should be further strengthened, especially in remote areas and places
where money lenders are flourishing. Notes 1
In India, the share of non-institutional sources in outstanding cash dues of cultivated
households declined from 92.7 per cent in 1951 to 30.6 per cent in 1991.
2 In fact, an indication about this trend was visible during the 1980s
itself. Data available from the All-India Debt and Investment Survey (AIDIS) 1991-92,
conducted by the National Sample Survey Organisation (NSSO), revealed that the
share of institutional agencies in debt outstanding of rural areas has declined
from 61.2 per cent in 1981 to 56.6 per cent in 1991. [To make meaningful comparison
of results of AIDIS, 1991-92 with that of the similar survey relating to 1981,
Reserve Bank prepared few tabulations in addition to those generated by the NSSO,
relating to indebtedness of households. Reserve Bank estimated total debt position
of households by considering both cash loans and current liabilities, the latter
was not considered by the NSSO and, hence, their estimate is not comparable with
that of 1981 result. As per NSSO estimate, the share of institutional agencies
in outstanding debts of rural households has gone up from 61.2 per cent in 1981
to 64.0 per cent in 1991 (RBI, 2000 and NSSO, 1998)]. 3 With
the passing of Reserve Bank of India (Amendment) Act 1997, money lenders are prohibited
from accepting deposits from public under Section 45 S. Since the lending operations
of money lenders are mainly depended on the deposits mobilised from the public,
the amendment may change their mode of operations. 4 With
the introduction of control and supervision of NBFCs by the Reserve Bank, there
is a growing tendency among NBFCs to mobilise deposits through money lenders and
their sister concerns, which are promoted by the NBFCs themselves. 5
There is alarming rise in indebtedness of people in the State, especially among
the farmers in rural areas. The number of people, who committed suicides, due
to inability to payback the loans taken from money lenders (and also from formal
institutions) at usurious rate of interests, is also rising in the State. The
average amount of outstanding loan per farmer household was very high in Kerala
at Rs.33,907 as against the national average of Rs.12,585 (NSSO, 2005). Rising
indebtedness is believed to be one of the immediate reasons for suicides committed
by farmers (Deshpande and Prabhu, 2005). As per an estimate by the State Government,
from January 1999 to July 2006, a total of 549 farmers committed suicides in the
State. [However, as per the State Planning Board, around 2,000 farmers committed
suicide in the State (State Planning Board, 2006)]. Though the money lenders account
for a lower share of the loans availed by farmers, the pressure exerted by them
were too painful to withstand when compared to pressure by formal sources of borrowing
(Mohanakumar and Sharma, 2006) and, hence, they are also held responsible for
the suicides committed by farmers. 6 The authorities have
been receiving numerous complaints from the public about the operations of money
lenders. There are many instances of non payment of depositor’s money and
using unethical means to recover the loans (hence, they are called as ‘blade
mafia’ in local parlance). 7 Average population per
bank branch was 9,000 in Kerala as against 16,000 at the All-India level in June
2005. 8 The “Tamil Nadu Protection of Interests of
Depositors (in Financial Establishments) Act, 1997” was passed to protect
the interests of the depositors in financial establishments when they default
on the return of deposits after the maturity period. The Act empowers the State
Government to attach the money or other property alleged to have been procured
either in the name of the financial establishment or in the name of any person
from and out of the deposits collected by the financial establishment.
9 Maharashtra State has passed an Ordinance in 1999 [Maharashtra Protection
of Interests of Depositors (in Financial Establishments) Ordinance, 1999]. The
main objective of the Ordinance was the realisation of the assets of a defaulted
financial establishment and distributes the same in discharge of deposit liabilities.
The provisions of the Ordinance will be brought in force in the event of failure
to return deposits after maturity, failure to pay interest or other assured benefit
to the depositor and failure to provide the services promised against the deposit
(Government of Maharashtra, 1999). 10 There are divergent views on the
effectiveness of monetary policy in the presence of informal credit markets. One
view is that monetary policy has impact only on the formal credit markets and
not in the informal market. Hence, the presence of a sizeable informal credit
markets somewhat dilutes the effectiveness of monetary policy. The other view
is that there are links between the formal and informal credit markets, and hence,
depending upon the stance of the monetary policy, borrowers have the option to
have alternate sources of funds. This will destabilise or frustrate the monetary
policy. On this issue, while Acharya and Madhur (1983) found that monetary policy
has substantial effects on the informal credit market, Sundaram and Pandit (1984)
found that presence of informal credit markets are a threat to monetary policy.
References Acharya, Shankar and Srinivasa Madhav
(1983): “Informal Credit Markets and Black Money: Do they Frustrate Monetary
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System for India’s Poor”, Economic and Political Weekly,
September 10, pp.4008-4012. Bouman, F.J.A. (1989): Small, Short and Unsecured:
Informal Rural Finance in India, Oxford University Press, Delhi. Bouman,
F.J.A. and O.H.O. Hospes (1994): Financial Landscapes Reconstructed: The Fine
Art of Mapping Development, Mansholt Graduate School of Social Sciences,
The Netherlands. * The author was Assistant Adviser in the Department of
Economic Analysis and Policy, Reserve Bank of India, Regional Office, Kochi at
the time of the preparation of this paper. Unfortunately, Dr. Jeromi passed away
in April 2007. He had wished to express his indebtedness to Dr. K. A. Menon for
his valuable suggestions and comments on an earlier draft of the paper and gratefulness
to Dr. S. S. S. Satchidananda for his initial involvement in the study. He also
wished to acknowledge prompt assistance received from Abraham David and K. Premavathy. |