Section 108 in The Ajmer Tenancy and Land Records Act, 1950
108. Tenant's a right to claim inquiry for illegal exaction and other matters.-
If any landholder or his agent--(i)dishonestly collects a premium prohibited by this Act, or any sum, or produce in excess of the amount which is due as arrears of rent, or as sayar, or(ii)charges interest on an arrear of rent, not expressly allowed by this Act or at a rate exceeding that allowed by this Act, or(iii)realises, by proceedings in court or otherwise, any rent of which payment has been remitted, or, before the expiry of the period of suspension, any rent of which payment has been suspended under the provisions of this Act, of(iv)habitually refuses or neglects to deliver to the tenant a receipt, or does not prepare and retain a counterfoil of the receipt in the manner prescribed by this Act, or(v)without reasonable cause, credits or applies a payment made towards rent otherwise than in accordance with the provisions of this Act,the sub-divisional officer shall, on the application of the tenant, if made within six months of the contravention of the provision of this Act to which the complaint relates, institute an inquiry and, if he is satisfied that the charge is established, shall award to the tenant monetary compensation not exceeding two hundred rupees and submit the record of the case for confirmation of the order passed by him to the collector.
