(1)Every tenant paying any rent shall be entitled to receive and the landlord shall be bound to grant a receipt containing such particulars as may be prescribed.(2)If any landlord fails to grant a receipt as provided under Subsection (1), the tenant shall be entitled to send by money order, after deducting the charges for doing so,(i)the money, if the rent is payable in money; and(ii)the money value of the rent, if it is payable in kind.
