Section 4(4) in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955
(4)On receipt of the application under sub-rule (3) the Controller may-(i)order the payment of the amount deposited to the person entitled to it on the production of a certified copy of the decision of a competent Court or a deed signifying the agreement between the parties; or(ii)fix a date for hearing the objection.
