(1)Every tenant shall pay or tender each instalment of tent before sunset of the day on which it falls due :Provided that the tenant may pay or tender the rent payable for the year at any time during the year before it falls due.(2)The payment of tender of rent may be made-(i)at the landlord's village-office, or at such other convenient place as may be appointed in that behalf by the landlord, or(ii)by postal money-order in the matter prescribed either generally or for any specified local area.A tender may also be made by depositing the rent in Court in accordance with the provisions of Section 51.(3)When rent is sent by postal money order in the manner prescribed and the postal receipt in the prescribed form for a money order, alleged to have been sent in payment of such rent to the address of the landlord or his agent, is produced in support, of the plea of tender, the Court shall presume, until the contrary is proved, that such tender has been made.(4)When the landlord accepts rent sent by postal money-order, the fact of his acceptance shall not be used in any way as evidence that he has admitted as correct any of the particulars set forth in the postal money order form or that he has waived his rights under Section 20 or Section 22.(5)Any instalment or part of an instalment of rent not only paid at or before the time when it falls due shall be deemed an arrear.
