Section 9(3) in The West Bengal Premises Tenancy Rules, 1999
(3)In Kolkata, the deposit of rent may also be made, if the amount does not exceed rupees 100, in the KolKata Collectorate, and, in other cases, in the Reserve Bank of India, Kolkata. In the case where the amount is deposited in a Treasury linked agency bank or in the Treasury of the Kolkata Collectorate or in the Reserve Bank of India, the Officer-in-charge of the Treasury of the Kolkata Collectorate or the Reserve Bank of India, Kolkata, or the Treasury linked agency bank, as the case may be. shall forward forthwith one copy of the challan to the Controller and retain one copy for its record. The third copy of the challan shall be made over to the party depositing the amount.
