Section 9A(2) in West Bengal Premises Tenancy Rules, 1956
(2)When a payment is claimed and a petition is made for withdrawal of a lapsed deposit, the Controller shall examine the claim, shall forward an application in Form No. IVA to the Accountant-General, West Bengal, for sanction. Several deposit number may be included in a single application, if they are payable to the same person. The Accountant-General, West Bengal shall authorise payment on ascertaining that the deposit(s) was/were really received and carried to the credit of Government as lapsed deposits and that the claimant's identity and title to the money are certified by the Controller or an officer authorised by him, signing the application for refund, payment shall be made by the Controller after the Accountant-General's letter of authority has been received.
