Section 3 in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
3. Period and manner of service of notices and procedure for deposit of produce and intimation in respect thereof.
(1) The period referred to in sub-section (2) of section 16 shall be seven days from the date of threshing of the produce by the bargadar.(2)The receipt referred to in sub-section 16 shall be in Form. B.(3)(a)The period, within which a bargadar may make deposit under sub-section (4) of section 16, is thirty days from the date of refusal of the owner of the land to accept the share of the produce tendered to him by the bargadar or to give a receipt therefor, and(b)the officer or authority with whom such deposit may be made by the bargadar is the officer or authority appointed under sub- section (1) of section 18.(4)The receipt referred to in clause (a) of sub-section (5) of section 16 shall be in Form C.(5)Intimation of deposit, referred to in clause (b) of sub-section (5) of section 16, shall be(a)in Form D, and(b)sent by registered post by the officer or authority receiving such deposit. (5A) Intimation of revenue deposit, referred to in sub-section (6) of section 16, shall be in Form E and sent by registered post.(6)The notice on the person whose land the bargadar cultivates, referred to in clause (b) of sub-section (7) of section 16, shall be, served(a)personally on such person, or(b)by making over the notice to any adult male member of his family, or(c)by registered post.
