Section 8(2) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(2)Where a landlord refuses to accept, or evades the receipt of, any rent lawfully payable to him by a tenant in respect of any building, the tenant may, by notice in writing/ require the landlord to specify within ten days from the date of receipt of the notice by him, a bank into which the rent may be deposited by the tenant to the credit of the landlord:Provided that such bank shall be one situated in the city, town or village in which the building is situated or if there is no such bank in such city, town or village, within [five kilo metres] [Substituted for the words 'three miles' by section 9(3) of the Tamil Nadu Buildings (Lease and Rent Control)] Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).] of the limits thereof.Explanation. - It shall be open to the landlord to specify, from time to rime, by a written notice to the tenant and subject to the proviso aforesaid, a bank different from the one already specified by him under this sub-section.
