Section 21(2) in The West Bengal Premises Tenancy Act, 1956.
(2)The deposit shall be accompanied by an application supported by an affidavit by the tenant stating -(a)the premises for which the rent is deposited with the description sufficient for identifying the premises;(b)the period for which the rent is deposited ;(c)the name and address of the landlord, or the person or persons claiming to be entitled to such rent;(d)the reasons and circumstances for the application for deposit of the rent:Provided that in the case of deposits of rent for successive months during any continuous period, no affidavit in support of applications shall be required after the first deposit if the reasons and circumstances which led the tenant to make the first deposit remain the same:[Provided further that in the case of deposit of rent for any month in respect of any premises in any area included within the limits of Calcutta, which, immediately before the 4th day of January, 1984, was comprised in the municipality of Jadavpur, South Suburban or Garden Reach, no further affidavit in support of application for such deposit shall be necessary if the Challan showing the deposit for the month immediately preceding is produced at the time of deposit.] [Proviso inserted by W.B. Act 16 of 1986.]
