Section 25 in West Bengal Premises Tenancy Rules, 1956
25. Manner of service of notices by Appellate Officer.
- All notices and processes to be served by the Appellate Officer under the Act shall be served by registered post with acknowledgement due or in the manner provided for the service of a civil process.Form No. I(See rule 6)Application for deposit of rent under section 21 of the West Bengal Premises Tenancy Act, 1956Before the Controller, .............................Name ............................................................... Tenant/ApplicantversusName .................................................... Landlord/Person or Persons claiming to be entitled to rentThe applicant prays for permission to deposit the rent of the premises as per particulars furnished below :(i)Particulars of the premises with description thereof sufficient for identifying the premises (e.g., No. of premises, name of street, police-station, etc.).(ii)Period for which rent is deposited.(iii)Amount of rent deposited.(iv)The name and address of the landlord or the person or persons claiming to be entitled to such rent,(v)The reasons and circumstances for the application for deposit of the rent. (To be filled in for subsequent deposit only.)(vi)The period for which rent was last deposited.(vii)No. of challan with date under which the above deposit was made.(viii)Reasons and circumstances for the deposit of rent last made.VerificationThe statements made above are true to the best of my knowledge and belief and I, .............. the applicant/the agent sign this application on the ........... day of.......... 19 or 13B.S.Signature of the Applicant /Agent.Form No. II(See rule 6)
