Section 6 in West Bengal Premises Tenancy Rules, 1956
6. Deposit of rent.
(1)The deposit of rent under section 21 may be made in the office of the Controller either by the tenant himself or by any person on his behalf. The application referred to in sub-section (2) of section 21 shall be filed as nearly as possible in Form No. I and shall be signed and verified in the manner provided in sub-rules (2) and (3) of rule 15 of Order VI of the First Schedule to the Code of Civil Procedure, 1908 (Act V of 1908), by such tenant or person and it shall be accompanied by challans prepared in triplicate as nearly as possible in Form No. II furnishing the particulars referred to in the said form.(2)In Calcutta, such deposit may also be made, if the amount does not exceed Rs. 100 in the Calcutta Collectorate, and, in other cases, in the Reserve Bank of India, Calcutta.(3)In the case where the amount is deposited in a Treasury or in the Calcutta Collectorate or in the Reserve Bank of India, the Officer-in-Charge of the Treasury, the Calcutta Collectorate or the Reserve Bank of India, Calcutta, as the case may be, shall forward forthwith one copy of the challan to the Controller and retain one copy for its record. The third copy of the challan shall be made over to the party depositing the amount.
