Section 9A(4) in West Bengal Premises Tenancy Rules, 1956
(4)The repayment of a lapsed deposit shall be recorded in the appropriate deposit register of rent receipts so as to guard against a second payment. If the repayment is claimed after the register of receipts has been destroyed, the responsibility for verifying the claimant's title to refund shall devolve on the authority who signs the application in Form No. IVA.
