Section 6(1) in West Bengal Premises Tenancy Rules, 1956
(1)The deposit of rent under section 21 may be made in the office of the Controller either by the tenant himself or by any person on his behalf. The application referred to in sub-section (2) of section 21 shall be filed as nearly as possible in Form No. I and shall be signed and verified in the manner provided in sub-rules (2) and (3) of rule 15 of Order VI of the First Schedule to the Code of Civil Procedure, 1908 (Act V of 1908), by such tenant or person and it shall be accompanied by challans prepared in triplicate as nearly as possible in Form No. II furnishing the particulars referred to in the said form.
