Section 74 in The Ajmer Tenancy and Land Records Act, 1950
74. Obligation of Chief Commissioner to print and supply books of receipt.-
The Chief Commissioner shall cause to be printed and kept for sale to landholders, at all tahsil headquarters, books of receipts with counterfoils in the prescribed form at a rate, not exceeding the actual cost of production, plus five per cent.thereon to cover incidental charges.
