Section 22 in The West Bengal Premises Tenancy Act, 1956.
22. Time-limit for making deposit and consequences of incorrect particulars in application for deposit.
(1)No rent deposited under section 21 shall be considered to have been validly deposited under that section for purposes of clause (i) of sub-section (1) of section 13, unless deposited within fifteen days of the time fixed by the contract in writing for payment of the rent or, in the absence of such contract in writing, unless deposited within the last day of the month following that for which the rent was payable:[Provided that where any rent remitted to the landlord by postal money order within the time referred to in section 4 is retuned to the tenant by postal authorities as undelivered either on account of the landlord having refused to accept payment thereof or for any other cause, such rent may also be validly deposited for the purposes of the said clause within fifteen days from the date on which it is so returned to the tenant.] [Proviso inserted by W.B. Act 34 of 1969.](2)No such deposit shall be considered to have been validly made for the purposes of the said clause if the tenant wilfully or negligently makes any false statement in his application for depositing the rent, unless the landlord has withdrawn the amount deposited before the date of institution of a suit or proceeding for recovery of possession of the premises from the tenant.(3)If the rent is deposited within the time mentioned in sub-section (1), and does not cease to be a valid deposit for the reason mentioned in sub-section (2), the deposit shall constitute payment of rent to the landlord as if the amount deposited has been valid legal tender of rent if tendered to the landlord on the date fixed by the contract for payment of rent when there is such a contract, or, in the absence of any contract, on the fifteenth day of the month next following that for which rent is payable.
