Section 13E in The (Central Provinces and Berar) Debt Conciliation Act, 1933
13E. Power to deposit amount of instalment with Deputy Commissioner. - (1) If a creditor refuses to accept any amount tendered to him by his debtor in accordance with the terms of an agreement registered under sub-section (2) of Section 12, or if, in any case, the debtor is doubtful as to the person entitled to receive such amount, the debtor may apply to the Deputy Commissioner for permission to deposit such amount with him.
(2)An application made under sub-section (1) shall be in writing and shall contain-(a)a statement of the grounds on which it has been made.(b)the name of the creditor to whose credit the deposit is to be entered, and(c)the name of the person to whom payment was last made and of the person now claiming it.[13F. Grant of receipt for deposit. - (1) If it appears to the Deputy Commissioner that the applicant is entitled to make the deposit under Section [13-E], he shall receive such Deposit and give a receipt therefor.(2)Payment of deposit. - The Deputy Commissioner shall cause a notice of such deposit to be served on every person who he has reason to believe, claims or is entitled to it and may pay the amount thereof to any person appearing to him to be entitled to it, or may retain it pending the decision of a Civil Court as to the person entitled to it.
