Section 46 in Rajasthan Tenancy (Government) Rules, 1955
46. [ Fee to accompany demand. - Such demand may be made by the tenant in a written or verbal request and alongwith such request a fee of 25 paisa and, if the tenant wishes the statement of account to be sent by post a further sum sufficient to cover the cost of postal charges and certificate of posting shall be paid by him either personally by delivering to the land holder or by remitting the amount by Money Order. The land holder shall give a receipt to the tenant for the amount received.] [Substituted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.]
