In any of the following cases, in which money-rent is due-(a)when a tenant tenders the full amount of rent due from him and the landlord refuses to receive it or intimates his unwillingness grant a receipt for it;(b)when a tenant has reason to believer, owing to tender having been refused, or a receipt withheld on a previous occasion that the person to whom rent is payable will not be willing to receive it, and to grant him a receipt for it;(c)when rent is payable to co-sharers jointly and the tenant is unable to obtain the joint receipt of the co-sharers for the money, and no person has been empowered to receive the rent on their behalf ;(d)when the tenant entertains a bona fide doubt as to who is entitled to receive the rent, or(e)when the landlord is an absentee landlord who possesses no village-office and has not appointed a convenient place for the receipt of rent, the tenant may present to the Court, having jurisdiction to entertain a suit for rent of his tenancy, and application in writing for permission to deposit a sum not less than the amount of the money then due.
