Section 150(1) in The Himachal Pradesh Land Revenue Act, 1953
(1)In either the following cases, namely:-(a)when a Nambardar or other land-owner, or an assignee of land revenue, to whom any sum other than rent is payable on account of a liability under this Act, refuses to receive the sum from or to grant a receipt therefor to the person by whom it is payable,(b)when the person by whom any such sum is payable is in doubt as to the Nambardar or other land-owner or the assignee of land revenue, entitled to receive it,that person may apply to a Revenue Officer for leave to deposit the sum in his office, and the Revenue Officer shall receive the deposit if, after examining the applicant, he is satisfied that there is sufficient ground for the application, and if the applicant pays the fee, if any, which may be chargeable on any notice to be issued of the receipt thereof.
