Section 10(2) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
(2)A receipt will be granted in the form given below in respect of each cheque on its presentation: but in case the payer also wishes to have a final receipt, he should give instructions to that effect at the time of presentation, and the final receipt will be sent by post to his address after the cheque has been cashed.Received cheque No...................for..........rupees...................drawn on ....................bank on account of......................as per challan No.
