Section 14 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
14. Deposit of rent with Rent Controller
(1) In case the landlord does not accept any rent or other charges or refuses to give receipt, the tenant shall send rent and other charges to the landlord by postal money order or through account payee cheque, or in any other manner as prescribed.(2)In the event of non-acceptance of rent and other charges by any mode of payment by the landlord, the tenant may deposit rent and other charges with the Rent Controller in the manner, as may be prescribed.(3)On deposit of the rent, the Rent Controller shall investigate and pass an order based on facts of the case.(4)Any rent and charges not withdrawn for five years by any person entitled to withdraw shall stand forfeited towards the Government.
