Section 68(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)If the rent of a holding which is sub-let, or is left in charge of another person under section 58, is payable to the landlord by batai, be may collect such rent from the sub-tenant or such person :Provided that if any rent is so collected by the landlord, the sub-tenant may deduct such rent from any rent payable by him to his landholder.
