Section 21(4A) in The West Bengal Premises Tenancy Act, 1956.
(4A)[ Where rent for any month or period has been deposited under this section on the ground that the landlord did not accept the rent when tendered by the tenant, then, notwithstanding anything contained in sub-section (1), the tenant may, without further tender of the rent to the landlord, continue to deposit the rent for subsequent months or periods unless the landlord signifies by notice in writing to the tenant his willingness to accept the rent if tendered to him within the time referred to in section 4.] [Sub-section (4A) inserted by W.B. Act 34 of 1969.]
