Section 12(2) in The Kerala Buildings (Lease and Rent control) Act, 1965
(2)The deposit under Sub-section (1) shall be made within such time as the court may fix and in such manner as may be prescribed and shall be accompanied by the fee prescribed for the service of notice referred to in sub-section (4):Provided that the time fixed by the court for the deposit of arrears of rent shall not less than four weeks from the date of the order and the time fixed for the deposit of rent which subsequently accrues due shall not be less than two weeks from the date on which the rent becomes due.
