(1)In any of the following cases in which rent is due and is payable in money, namely: -(a)when a ryot tenders money on account of rent due from him, and the landholder refuses to receive it or refuses to grant a receipt for it; or(b)when the rent is payable to two or more persons jointly, and the ryot is unable to obtain the joint receipt of the said persons for the money, and no person has been empowered to receive the rent on their behalf; or(c)when two or more persons severally claim the right to collect the rent or when the ryot entertains a bona fide doubt as to who is entitled to receive the rent which has become due;the ryot may present to the [Collector] [The words 'Collector' and 'the Collector' were substituted respectively for the words 'Collector or such other officer as the Local Government may appoint' and 'the said Collector or other officer' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).], an application in writing for permission to deposit in the office of [the Collector] [Added by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] the full amount of rent then due [together with interest, if any, payable thereon] [Added by section 44(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).].
