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State of West Bengal - Section

Section 9A in West Bengal Premises Tenancy Rules, 1956

9A. [ Procedure for repayment of lapsed deposit under section 21(6) [Rule 9A inserted by Notification No. 4287-L. Reference/20R-3/67 dated 13.3.1969.]

. - (1) The deposit of the rent which has lapsed in accordance with the provisions of sub-section (6) of section 21 shall be withdrawn from the Personal Ledger Account of the Controller and credited to the head LII - Miscellaneous - Unclaimed deposits". A statement of such lapsed deposit along with original challans shall be submitted, every month to the Accountant-General, West Bengal.
(2)When a payment is claimed and a petition is made for withdrawal of a lapsed deposit, the Controller shall examine the claim, shall forward an application in Form No. IVA to the Accountant-General, West Bengal, for sanction. Several deposit number may be included in a single application, if they are payable to the same person. The Accountant-General, West Bengal shall authorise payment on ascertaining that the deposit(s) was/were really received and carried to the credit of Government as lapsed deposits and that the claimant's identity and title to the money are certified by the Controller or an officer authorised by him, signing the application for refund, payment shall be made by the Controller after the Accountant-General's letter of authority has been received.
(3)Application for refund of lapsed deposits shall be entered in a separate register in the accompanying form before submission to the Accountant-General, West Bengal, for sanction :
Date of issue Serial No. Name of Applicant No. and date of deposit
       
Date of lapsed deposit Amount claimed No. and date of Accountant-General, West Bengal'sAuthority Remarks
       
Note. - Dated Signature of the person receiving the authority shall be taken in the remarks column.
(4)The repayment of a lapsed deposit shall be recorded in the appropriate deposit register of rent receipts so as to guard against a second payment. If the repayment is claimed after the register of receipts has been destroyed, the responsibility for verifying the claimant's title to refund shall devolve on the authority who signs the application in Form No. IVA.
(5)If no payment could be made within twelve months from the date of issue of the letter of authority from the Accountant-General, West Bengal, it shall be returned to office of the origin.]