- Any person receiving any money exceeding [five thousand] [Substituted 'five hundred' by Rajasthan Act No. 15 of 2005, dated 20.5.2005.] rupees in amount, or any bill of exchange, cheque or promissory note for an amount exceeding [five thousand] [Substituted 'five hundred' by Rajasthan Act No. 15 of 2005, dated 20.5.2005.] rupees, or receiving in satisfaction or part satisfaction of a debt, any movable property exceeding [five thousand] [Substituted 'five hundred' by Rajasthan Act No. 15 of 2005, dated 20.5.2005.] rupees 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 and 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 duly stamped receipt for the same.Analogous Law. - Section 30 of the repealed Act.
