Section 44(2) in The West Bengal Non-Agricultural Tenancy Act, 1949
(2)The payment or tender of rent may be made-(i)at the landlords local office or at such other convenient place as may be appointed in that behalf by the landlord ; or(ii)by postal money-order in the manner prescribed.A tender may also be made by depositing the rent in Court in accordance with the provisions of section 51.
