(1) Every thika tenant shall pay or tender rent or each instalment of rent before sunset of the latest day by which it is payable under the provisions of section 12 :Provided that a thika tenant may pay or tender the rent payable for a month or period at any time during such month or period before it falls due.(2)The payment or tender of rent may be made(i)at the landlord's 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 he made by depositing the rent with the Controller in accordance with the provisions of section 17 or section 18.(3)Any rent or instalment of rent which is not duly paid within the time referred to in section 12 or is not duly deposited with the Controller within the time referred to in section 17 or section 18 shall be deemed to be an arrear.
