Section 11 in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
11. Rents:.
(1)The deposit of rents under Section 7 of the Act, shall be made in the following manner:(a)if the rent is payable in cash, it shall be deposited in the treasury:(b)If the rent is payable in kind, the tenant shall give advance intimation of such deposit to the Special Officer and shall deposit the rent with the headman of the village in which the land is situate or such officer as may be specified by the Special Officer in this behalf. The tenant shall thereupon be entitled to a receipt for the rent, so deposited.(2)The receipt for the rent deposited, whether the rent be in cash or in kind shall be filed before the Special Officer as soon as practicable after such deposit.(3)The Village Headman or the officer specified by the Special Officer under sub-rule (1) with whom the rent in kind has been deposited shall take all such steps as may be necessary for the safe and proper custody of the produce so deposited and shall keep the Special Officer informed, from time to time, of the condition of the produce. The Special Officer may, at any time, having regard to the condition of the produce and the facilities available for its custody, order that the produce be sold at the market rate prevailing in the locality and the proceeds of such sale shall thereupon be deposited in treasury and the amount so deposited shall thereafter be deemed to be rent deposited.
