(5)On receipt of such requisition, the said Revenue Officer may, in accordance with such rules as may be prescribed and if he is satisfied that the arrear is due, sign a certificate in the prescribed manner for stating that the arrear is due, and shall include in the certificate the fee paid under sub-Section (4) and shall cause the certificate to be filed in his office :Provided that-(a)no certificate shall be signed for the recovery of the arrears of rent of a tenancy regarding which a suit has been instituted in a Civil Court for the alteration of the rent payable by the tenant or the determination of his status as a tenant, in respect of the period during which it is alleged in the requisition made under sub-Section (3) that the arrears of rent sought to be recovered have accrued ; and(b)if, after the signing of a certificate, it is found that such a suit was instituted in a Civil Court before the certificate was signed such certificate shall be cancelled.
