Section 26 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
26. Giving receipt for [any amount] [These words were substituted for the word 'rent', by Bombay 61 of 1953, section 16(2).] received compulsory.
(1)Every landlord shall give a written receipt for any amount These [at the time when such amount is received] [words were inserted by Bombay 53 of 1949, section 3, Second Schedule.] by him in respect of any premises in such form and in such manner as may be prescribed.(2)Any landlord or person who fails to give a written receipt for any amount received by him in respect of any premises shall, on conviction, be punishable with fine which may extend to one hundred rupees.
