Section 44 in The West Bengal Non-Agricultural Tenancy Act, 1949
44. Time and place for payment of rent. -
(1)Every non-agricultural tenant shall pay or tender the yearly rent before sunset of the day on which it falls due :Provided that the non-agricultural tenant may pay or tender the rent payable for the year at any time during the year before it falls due.(2)The payment or tender of rent may be made-(i)at the landlords local office or at such other convenient place as may be appointed in that behalf by the landlord ; or(ii)by postal money-order in the manner prescribed.A tender may also be made by depositing the rent in Court in accordance with the provisions of section 51.(3)Where rent is sent by postal money-order in the manner prescribed, the Court may presume until the contrary is proved that a tender has been made.(4)When a landlord accepts rent sent by postal money-order, the fact of this acceptance shall not be used in any way as evidence that he has admitted as correct any of the particulars set forth in the postal money-order form.(5)Any yearly rent or part of any yearly rent not duly paid at or before the time when it falls due shall be deemed to be an arrear.
