Section 8(1) in West Bengal Premises Tenancy Rules, 1956
(1)The application for withdrawal of rent deposited under section 21 shall be filed in Form No. III or in a form as similar thereto as possible, by the landlord or by the person claiming to be entitled to the rent and either personally or through an agent duly authorized by power-of-attorney registered under the provisions of the Indian Registration Act, 1908, or through a legal practitioner. Where the application for withdrawal of rent is filed personally by the landlord or by the person claiming to be entitled to the rent or by a duly authorized agent as aforesaid, such landlord, person claiming to be entitled to the rent or duly authorized agent, as the case may be, shall get himself identified before the Controller by a legal practitioner.
