Section 10 in The M.P. Accommodation Control Rules, 1966
10. Deposit of Rent.
(1)A deposit of rent under Section 25 shall be made in cash and shall be accompanied by an application by the tenant in Form C.(2)On such deposit being made, the Rent Controlling Authority shall send a copy or copies of the application accompanying the deposit, by registered post to the person or persons claiming to be entitled to the rent with an endorsement of the date of the deposit.
