(1)Unless agreed otherwise every tenant shall pay the rent by the fifteenth day of the month next following the month for which the rent is payable.(2)Every tenant who makes a payment on account of rent shall he entitled to obtain a receipt of the amount paid duly signed by the landlord or his duly authorised agent.(3)A tenant may make payment to the landlord or his dUty authorised agent, by any of the following methods :-(a)by personal payment, by cash, by Cheque of Rank Draft, or(b)by payment in the bank account as may be specified by the landlord, or(c)by remitting through postal money order.(4)Landlord shall disclose to the tenant his hank account number and name of the bank in the same Municipal area, in the rent agreement or by a notice sent to him by registered post, acknowledge due.Chapter - II Revision of Rent
