Section 3(3) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(3)(a)The period, within which a bargadar may make deposit under sub-section (4) of section 16, is thirty days from the date of refusal of the owner of the land to accept the share of the produce tendered to him by the bargadar or to give a receipt therefor, and(b)the officer or authority with whom such deposit may be made by the bargadar is the officer or authority appointed under sub- section (1) of section 18.
