(1)Where the landlord does not accept any rent and other charges payable tendered by the tenant within the time and the manner referred to in section 13 or refuses or neglects to deliver a receipt referred to therein or where there is a bona fide doubt as to the person or persons to whom the rent and other charges are payable, the tenant may deposit such rent and other charges payable with the Rent Authority according to the provisions of sub-section (2) below.
