(1)The receipt shall specify such of the following particulars as can be specified by the landholder at the time of payment, namely, -(a)the names of the payer and payee;(b)the name of the village in which the holding is situated;(c)the amount paid;(d)a description of the holding on account of which the rent has been paid;(e)the year and instalment to which the payment has been credited;(f)whether the payment has been accepted as a payment in full, or only on account; and(g)the date on which the rent is paid:Provided that the State Government may prescribe, from time to time, a modified form either generally or for any particular local area or class of cases.
