Section 72 in The Ajmer Tenancy and Land Records Act, 1950
72. Right to get receipt.-
(1)Every tenant, lessee or license who makes payment on account of rent, sayar or premium shall be entitled to obtain forthwith from the landholder a written receipt signed by the landholder or his agent.(2)The landholder shall, from a book printed under section 74, give a separate receipt for each sum paid on account of rent, sayar or premium, and shall prepare and retain a counterfoil of each receipt given by him.
