Section 4(1) in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955
(1)Where any rent lawfully payable by a tenant in respect to any building is to be deposited under sub-section (2) of Section 13 of the Act, he may after giving a week's notice to the parties concerned, deposit in local treasury under the head, "P-Deposits and Advances-Departmental and Judicial Deposits-Civil Deposits-Revenue Deposits, etc. - Rent Deposits under the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947" ultimately payable to the landlord, to the credit of the Controller, the full amount of the rent due in respect of that building on the date of such deposit, and shall file before the Controller a copy of the treasury challan showing the amount deposited together with a statement duly signed by him containing particulars of the building, the rent thereof, the period for which the rent has been deposited, the name and address of the person to whom the rent was last paid by the tenant and of the person now claiming to receive the same and recital of the circumstances under which the deposit is made:Provided that the Controller may, from time to time, require the tenant to furnish additional particulars.
