Section 4(18) in The Ajmer Tenancy and Land Records Act, 1950
(18)"lag" means--(a)a levy in cash imposed on a tenant--(i)on the occasion of a ceremony in the family of the landlord or the tenant, or(ii)by way of tax on a well or plough or as fee for settlement of rent accounts; or(b)any other levy in cash owner and above the rent payable by a tenant, but does not include a fee specified in the First Schedule or an assessment leviable, or a local rate payable under any law for the time being in force in the State;
