Section 136 in The United Provinces Tenancy Act, 1939
136. Obligation of State Government to print and supply books of receipts
. - The [State Government] [Substituted by the AO 1950 for (Provincial Government ).] shall cause to be printed and kept for sale to land-holders at all tahsils books of receipts with counterfoils in the form prescribed by Schedule V, at a rate which the [State Government] [Substituted by the AO 1950 for (Provincial Government ).] may fix from time to time by notification in the official Gazette and which shall not exceed the cost of production.
