Section 16(5) in West Bengal Land Reforms Act, 1955
(5)Where a deposit referred to in sub-section (4) has been made, the prescribed officer or authority shall(a)give to the bargadar a receipt in such form as may be prescribed stating therein the quantity of the produce deposited by the bargadar and the particulars of the person for whom the produce has been deposited; and(b)give intimation of such deposit, in such form and in such manner as may be prescribed, to the person for whom the produce has been deposited.
