Section 15 in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
15. Tenant making payment of rent entitled to receipt.
(1)Every tenant who makes payment on account of rent to his landlord shall be entitled to obtain forthwith from the landlord a receipt in the prescribed form for the amount of rent paid by him duly signed by the landlord or his appointed agent.(2)If a landlord, without reasonable cause fails to deliver the tenant a receipt as enquired by sub-section (1), such landlord shall be liable to fine not exceeding double the amount of rent so paid to be imposed after summary enquiry by the Controller upon a complaint of the party aggrieved within three months from the date of such failure.CHAPTER - III Landlord and Tenant
