Section 23(1) in The Orissa Money-lenders' Act, 1939
(1)When a debtor tenders to a money-lender or his agent money on account of any interest due on a loan or an account of a principal of a loan and the money-lender or his agent refuses to receive the amount tendered or refuses to grant a receipt for the same, the debtor may deposit, in any Court in which the money-lender might have instituted suit for the recovery of such interest or such loan, to the account of the money-lender the amount tendered as aforesaid.
