Section 21(4) in The West Bengal Premises Tenancy Act, 1956.
(4)On such deposit of the rent being made, the Controller shall send in the prescribed manner the copy or copies of the application to the landlord or persons claiming to be entitled to the rent with an endorsement showing the date of the deposit, such endorsement being authenticated by the seal of his office and the signature of the Controller or some other officer authorised by him. Such authenticated copy of the application shall be admissible in evidence in all Courts of law.
