Section 14 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
14. Deposit of rent with the Rent Authority.
(1)Where the landlord does not accept any rent and other charges payable or refuses to give a receipt, the rent and other charges shall be sent to the landlord by postal money order or any other method as may be prescribed consecutively for two months, and if the landlord does not accept the rent and other charges within the said period, then, the tenant shall deposit the same with the Rent Authority.(2)Whenever there is bona fide doubt about the person or persons to whom the rent is payable, the tenant shall deposit such rent and other charges with the Rent Authority.(3)On deposit of the rent and other charges, the Rent Authority shall investigate the case and pass an order based on facts of the case.(4)The withdrawal of rent and other charges deposited under sub-section (1) or sub-section (2), as the case may be, shall not operate as an admission against the person withdrawing it to the correctness of rent or any other fact stated by the tenant.(5)Any rent and charges not withdrawn for five years by any person entitled to withdraw shall be forfeited by the Government.
