- Any person receiving any money exceeding [one hundred rupees] [Substituted for 'forty rupees' by Act No. XII of 2011, dated 25th April, 2011.] in amount, or any bill of exchange, cheque or promissory note for an amount exceeding [one hundred rupees] [Substituted for 'forty rupees' by Act No. XII of 2011, dated 25th April, 2011.] or receiving in satisfaction or part satisfaction of a debt any movable property exceeding [one hundred rupees] [Substituted for 'forty rupees' by Act No. XII of 2011, dated 25th April, 2011.] in value, shall, on demand by the person paying or delivering such money, bill, cheque, note or property, give a duly stamped receipt for the same.Any person receiving or taking credit for any premium or consideration for any renewal of any contract of fire insurance, shall, within one month after receiving or taking credit for such premium or consideration, give a duly stamped receipt for the same.
