Section 7 in Assam Adhiars Protection and Regulation Act, 1948
7. [ Receipt for the crop. [Inserted by Assam Act XVI of 1952 and the existing section 7, 8, 9, 10, 11 and 12 renumbered as sections 9, 10, 11, 12, 13 and 14 respectively.]
- (i) Every adhiar, on delivery to the landlord, the latter's share of the crop shall be entitled to obtain forthwith from the landlord a written receipt for the quantity of the crop delivered by him, signed by the landlord or his duly authorised agent.(ii)The landlord should prepare and retain a counterfoil of the receipt signed by the adhiar or his duly authorised agent.(iii)The receipt and the counterfoil shall contain a description of the land for which crop is delivered, the total quantity the crop due from the adhiar, the quantity delivered and the year for which the crop is delivered.(iv)If a receipt does not contain substantially the above particulars, it shall be presumed, untill the contrary is shown to be an acquittance in full of the landlord's share of the crop due from the adhiar upto the date on which the receipt is given.
