Section 17A(2) in The West Bengal Premises Tenancy Act, 1956.
(2)On receipt of an application under sub-section (1), the Court shall determine, after giving credit for every deposit or payment made by the tenant, in accordance with the provisions of sub-section (1) or sub-section (2) of section 17, the total amount which the tenant remained liable to deposit or pay in accordance with such provisions up to the end of the month previous to that in which the order under this sub-section is to be made and direct the tenant, by order, to deposit such amount in the Court within a period of thirty days from the date of the order.
