Section 20(3) in Chhattisgarh Rent Control Adaptation Rules, 2016
(3)Payment of Deposit. - That the Licensee have paid/shall pay the above mentioned deposit/premium by Cash. Rs...........OR• That the ......................... has/have paid/shall pay the above mentioned deposit/premium as mentioned above by Demand Draft No......................., dated.............., drawn from ...............................(Bank).........................(Branch) Rs........................................................................OR• That the..................has/have paid/shall pay the above mentioned deposit/premium as mentioned above by Cheque No.............dated..........................drawn on the Licensee's Banking Account with...........(Bank).............(Branch) Rs........................................................................OR• That the..........................has/have paid/shall pay the above mentioned deposit/premium as mentioned above by Transaction Reference No............., dated , drawn on the Licensee's Banking Account with...........................................(Bank) (Branch) Rs.Note. - The clause 3 will depend on your selection.
