Section 11(3) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(3)[ If any application for fixing the standard rent or for determining the permitted increase is made by a tenant who has received a notice from his landlord under subsection (2) of Section 12, the Court shall make an order directing the tenant to deposit in Court forthwith, and thereafter monthly or periodically, such amount of rent or permitted increases as the Court considers to be reasonably due to the landlord pending the final decision of the application, and a copy of such order shall be served upon the landlord. Out of the amount so deposited, the Court may make order for the payment of such reasonable sum to the landlord towards payment of rent or increase due to him, as it thinks fit. If the tenant fails to deposit such amount, this application shall be dismissed.
