- The payment shall, except in cases where a ryot is allowed under this Act to deposit his rent, be made at the landholder's village office, or at such other convenient place within five miles of the village in which the holding is situated as may be appointed in that behalf by the landholder:Provided that the ryots may pay their rent to the landholder by postal money-orders under rules which the State Government may prescribe:Provided also that when rent is payable in kind, it shall be delivered at the landholder's granary in the village in which the holding is situated or at such other granary within ten miles of the village as may be provided in that behalf by the landholder [but the landholder shall bear the cost of transport from the threshing-floor to the granary if the distance exceeds three miles] [Added by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).].
