Section 13(3) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1972
(3)Authorisation on letters produced before the competent authority shall be engrossed on non-judicial stamp paper of the value of Rs. 1-50 (rupee one and paise fifty only).Form I(See rule 3)Application for Deposit of Current Rent Under Section 3(1)(B)(II) of the ActIn the Court of....................Before the.........................I,.............hereby deposit to the account of the landlord named below, the current rent or if the rent be payable in kind, its market value in accordance with the provisions of the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972 (Tamil Nadu Act 21 of 1972).
