Section 22(1) in The West Bengal Premises Tenancy Act, 1956.
(1)No rent deposited under section 21 shall be considered to have been validly deposited under that section for purposes of clause (i) of sub-section (1) of section 13, unless deposited within fifteen days of the time fixed by the contract in writing for payment of the rent or, in the absence of such contract in writing, unless deposited within the last day of the month following that for which the rent was payable:[Provided that where any rent remitted to the landlord by postal money order within the time referred to in section 4 is retuned to the tenant by postal authorities as undelivered either on account of the landlord having refused to accept payment thereof or for any other cause, such rent may also be validly deposited for the purposes of the said clause within fifteen days from the date on which it is so returned to the tenant.] [Proviso inserted by W.B. Act 34 of 1969.]
