Section 138 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
138. Right of tenant to statement of account
The tenant shall in accordance with rules made by the State Government he entitled on paying a fee of four annas to the landholder to receive from him within three months after the end of an agricultural year, a statement of account specifying such particulars as may from lime to time be prescribed either generally or for any particular local area or class of cases.
