Section 21(4) in The West Bengal Premises Tenancy Act, 1997
(4)The deposit shall be accompanied by an application supported by an affidavit by the tenant stating -(a)the premises for which the rent is to be deposited and description of the premises sufficient for identifying the same;(b)the period for which the rent is to be deposited;(c)the name and address of the landlord or the person or persons claiming to be entitled to such rent;(d)the reasons for, and the circumstances of, application for deposit of the rent.
