Section 62(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)Notwithstanding any custom or contract to the contrary, on lag, or neg, by whatever name called or known, shall, in addition to the rent of the holding, be levied on, or recovered from, a tenant:Provided that this prohibition shall not apply to a village development cess levied under sub-section (2).
