15. Time limit for making deposit and consequences of incorrect particulars in application for deposit.
(1)No rent and other charges deposited under section 14 shall be considered to have been validly deposited under that section, unless the deposit is made within twenty-one days of the time referred to in section 13 for payment of the rent and other charges payable and intimation to that effect with full particulars has been sent to the landlord. Non-intimation to the landlord shall render the deposit 'Invalid'.(2)No such deposit shall be considered to have been validly made, if the tenant wilfully makes any false statement in his application for depositing the rent and other charges payable unless the landlord has withdrawn the amount deposited before the date of filing an application for the recovery of possession of the premises from the tenant.(3)If the rent and other charges payable are deposited within the time specified in sub-section (1) and do not cease to be a valid deposit for the reasons specified in sub-section (2), the deposit shall constitute payment of rent and other charges payable to the landlord, as if the amount deposited has been validly tendered.
