Section 58(1) in The Bombay Land Revenue Code, 1879
(1)Every revenue officer and every hereditary patel and every [village accountant] receiving payment of land revenue [shall, at the lime when such payment is received by him, give] [These words were substituted for the words 'shall give' by Bombay 53 of 1949, section 3, Second Schedule.] a written receipt for the same.
