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State of West Bengal - Section

Section 25 in The West Bengal Premises Tenancy Rules, 1999

25. Fees to be paid in Court-fee stamps.

- The fees referred to in these rules shall, unless otherwise expressly provided, be paid in Court-fee stamps.Form 1[See rule 3]Receipt for the payment of rent and other chargesReceived this day the amount of (a) Rs............... (Rupees.....) and (b) Rs....... (Rupees..;......) as for the rent and maintenance charges respectively from Shri/Shrimati...............in respect of the premises detailed below for the month of...........year.........Details of the premises let out :
STAMP
DateSignature of the Landlord or his authorised agentForm 2[See rule 9(4)]Application for deposit of rent under section 21 of the West Bengal Premises Tenancy Act, 1997(West Bengal Act XXXVII of 1997)Before the Controller..................................Name....................................................Tenant/ApplicantVersusName.........................................................Landlord/Person or Persons claiming to be entitled to rent.The applicant prays for permission to deposit the rent of the premises as per particulars furnished below :-
(a)Particulars of the premises with description thereof sufficient for identifying the same (for example, No. of premises, name of street, police station)
(b)Period for which the rent is to be deposited
(c)Amount of rent to be deposited
(d)Date of receipt of the last rent paid (duly attested photocopy of the receipt to be enclosed)
(e)Date of return of money order form by the postal authority (duly attested photocopy of the form to be enclosed)
(f)Name and address of the landlord or the person or persons claiming to be entitled to such rent
(g)Reasons for, and circumstances of, application for deposit of the rent (to be filled in for subsequent deposits only)
(h)Period for which the rent was last deposited
(i)No. of challan with date under which the above deposit was made
(j)Reasons for, and circumstances of the deposit of rent last made.
VerificationThe statements made above are true to the best of my knowledge and belief and I the applicant/the agent sign this application on the............. day of........... 20.......or............. B.S.Signature of the Applicant/AgentForm 3[See rule 9(4)]Challan