Section 17(1) in The West Bengal Premises Tenancy Act, 1956.
(1)On a suit or proceeding being instituted by the landlord on any of the grounds referred to in section 13, the tenant [shall, subject to the provisions of sub-section (2), within one month] [Words substituted for the words 'shall, within one month' by W.B. Act 27 of 1959.] of the service of the writ of summons on him, [or where he appears in the suit or proceeding without the writ of summons being served on him, within one month of his appearance] [Words inserted by W.B. Act 29 of 1965.] [deposit in Court or with the Controller or pay to the landlord] [Words substituted for the words 'deposit in Court or pay to the landlord' by W.B. Act 29 of 1965.] an amount calculated at the rate of rent at which it was last paid, for the period for which the tenant may have made default including the period subsequent thereto up to the end of the month previous to that in which the deposit or payment is made together with interest on such amount calculated at the rate of eight and one-third per cent, per annum from the date when any such amount was payable up to the date of deposit, and shall thereafter continue to deposit or pay, month by month, by the 15th of each succeeding month a sum equivalent to the rent at that rate.
