Section 13E(2) in The (Central Provinces and Berar) Debt Conciliation Act, 1933
(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.
