Section 9(2) in The Kerala Buildings (Lease and Rent control) Act, 1965
(2)Where landlord refuses to accept, or evades the receipt of, any rent lawfully payable to him by a tenant in respect of building, the tenant may either remit the rent to the landlord by money order after deducting the money order commission and continue to remit any rent which may subsequently become due in respect of the building in the same manner until the landlord signifies by a written notice to the tenant his willingness to accept the rent or my by notice in writing, require the landlord to specify within ten days from the date of the notice by him, a bank into which the rent may e deposited by tenant to the credit of landlord;Provided that such bank, if specified as aforesaid shall be one situated in the city, town or village in which the building is situated or if there is no such bank in such city, town or village, within three miles of the limits thereof.Explanation: - It shall be open to the landlord to specify, from time to time, by a written notice to the tenant and subject to the PROV aforesaid a bank different from the one already specified by him under this subsection.
