Section 10 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
10. Procedure for deposit and withdrawal of rent.
(1)A tenant desirous of depositing rent under sections 8(5), 9 or 11 shall deposit the same in accordance with the procedure laid down in the Civil Rules of Practice and Circular Orders in regard to the payment of money into Court.(2)Any person who is entitled and who desires to receive the rent deposited under sections 8(5), 9 or 11 shall present an application for the purpose to the Controller or the Appellate Authority, as the case may be, supported by an affidavit showing how he is entitled to receive the rent deposited:Provided that no affidavit in support of the application shall be required in the case of any order passed by the Controller under section 9(4) (b) or by a competent Court under section 9(5) and a copy thereof is attached to the application.(3)On receipt of the application under sub-rule (2), the Controller or the Appellate Authority, as the case may be, shall, if he or it is satisfied, pass an order directing the payment to the applicant of the rent specified in the application. The procedure laid down in the Civil Rules of Practice and Circular Orders in regard to the payment of money out of Court shall, as far as may be, apply to the payment of money under this sub-rule.
