Section 253 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
253. Failure to give receipt
(1) When in any suit for arrears of rent the court finds that the landholder other than the State Government has without reasonable cause refused or neglected to deliver to the tenant a receipt, or retain a counterfoil, in the manner prescribed by section 135, it may award to the tenant such compensation not exceeding double the amount or value of the rent paid, as it may decree.(2)If any person habitually refuses or neglects to give receipts in accordance with the Provisions of section 135, he shall, on conviction by a criminal court be liable to fine not exceeding two hundred rupees.
