10. Deposit in Court of money due to money-lender.
(1)Where a borrower has sent to a money-lender by postal money-order or by registered post with acknowledgement due any sum of money due from him to the money-lender in respect of a loan and the money-lender has refused to accept the same, the borrower may apple in the prescribed manner to the lower Civil Court having jurisdiction over the place where he resides for permission to deposit the said sum in Court to the account of the money-lender, and the Court shall thereupon keep the sum in deposit and shall send a notice of the deposit in the prescribed manner to the money-lender.(2)If the money-lender accepts money sent in the manner specified in sub-section (1) by a borrower or withdraws money deposited under the said sub-section, he shall not be bound by any statement made by the borrower in remitting or depositing the money.
