Section 54 in The West Bengal Non-Agricultural Tenancy Act, 1949
54. Payment or refund of deposit. -
(1)The Court may pay the amount of the deposit notified under section 53 to any person appearing to it to be entitled to the same, or may, if it thinks fit, retain the amount pending the decision of a Civil Court as to the person so entitled.(2)If no payment is made under clause (i) of section 53 or under sub-section (1) before the expiration of three years from the date on which a deposit is made, the amount deposited may, in the absence of any order of a Civil Court to the contrary, be repaid to the depositor upon his application and on his returning the receipt given by the Court with which the rent was deposited.(3)No suit or other proceeding shall be instituted against the [Government] [Word substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or against any officer of the [Government] [Word substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], in respect of anything done by a Court receiving a deposit under section 52 but nothing in this section shall prevent any person entitled to receive the amount of any such deposit from recovering the same from a person to whom it has been paid under this section.Penalty for refusing to receive rent.
