Section 8 in West Bengal Premises Tenancy Rules, 1956
8. Manner of withdrawal of deposit of rent.
(1)The application for withdrawal of rent deposited under section 21 shall be filed in Form No. III or in a form as similar thereto as possible, by the landlord or by the person claiming to be entitled to the rent and either personally or through an agent duly authorized by power-of-attorney registered under the provisions of the Indian Registration Act, 1908, or through a legal practitioner. Where the application for withdrawal of rent is filed personally by the landlord or by the person claiming to be entitled to the rent or by a duly authorized agent as aforesaid, such landlord, person claiming to be entitled to the rent or duly authorized agent, as the case may be, shall get himself identified before the Controller by a legal practitioner.(2)The name and address of the legal practitioner, through whom an application for withdrawal of rent is filed or who identified a landlord, a person claiming to be entitled to rent, or a duly authorized agent as aforesaid shall be entered in the registers maintained in the office of the Controller. Such legal practitioner shall, if required by the Controller, produce his licence [along with his specimen signature attested by the Secretary or the President of the Bar Association of which he is a member under the office seal] before him and in such cases the particulars of the licence and the name of the authority granting the same shall also be entered in the said registers.(3)Payment of rent made to the applicant under the order of the Controller shall be made in the manner indicated in Form No. III.
