16. Saving as to acceptance of rent and other charges payable and forfeiture in deposit.
(1)The withdrawal of rent and other charges payable deposited under section 14 in the manner provided therein shall not operate as an admission against the person withdrawing it of the correctness of the rate of rent and other charges payable for the period of default, the amount due or of any other facts stated in the tenant's application for depositing the rent and other charges payable under the said section.(2)Any rent and other charges payable in deposit which are not withdrawn by the landlord or by the person or persons entitled to receive such rent and other charges payable shall be forfeited to Government by an order made by the Rent Authority, if they are not withdrawn before the expiration of five years from the date of receiving the intimation of deposit.(3)Before passing an order of forfeiture, the Rent Authority shall give notice to the landlord or the person or persons entitled to receive the rent and other charges in deposit by registered post at the last known address of such landlord or person or persons and shall also publish the notice in his office and in any local newspaper.
