Section 21(6A) in The West Bengal Premises Tenancy Act, 1956.
(6A)[ Any deposit of rent credited to Government as a lapsed deposit under sub-section (6) shall be repayable to the landlord or to the person or persons entitled to receive the rent deposited in accordance with such procedure as may be prescribed.] [[Sub-Sections (6) and (6A) substituted for original sub-Section (6) by W.B. Act 29 of 1965. Original sub-Section (6) was as under :-'(6) Any rent in deposit which is not withdrawn by the landlord or by the person or persons entitled to receive such rent shall be forfeited to Government by an order made by the Controller -(a)if it is not withdrawn before the expiration of ten years from the date of posting of the notice of deposit, in the case of deposits made under this Act or the West Bengal Premises Rent Control (Temporary Provisions) Act, 1948, or the West Bengal Premises Rent Control (Temporary Provisions) Act, 1950;(b)if it is not withdrawn within two years of the date on which this Act comes into force, in the case of deposits made under the Bengal House Rent Control Order, 1942, or the Calcutta House Rent Control Order, 1943, or the Calcutta Rent Ordinance, 1946:Provided that if at the time when the period mentioned in clause (a) or clause (b) expires, any person entitled to withdraw such rent is under any legal disability' mentioned in section 6 or section 7 of the Indian Limitation Act, 1908, no order of forfeiture shall be made before the expiry of three years from the date when such disability has ceased.'.]][* * * * * * * * * *] [[Sub-Section (7) omitted by W.B. Act 29 of 1965, which was as under :-'(7) Before passing an order of forfeiture, the Controller shall give a notice to the landlord or the person or persons entitled to receive the rent in deposit, by registered post at the last known address of such landlord or person or persons and shall also publish the notice in his office and in any local newspaper. The Controller shall not pass any order of forfeiture until after the expiry of 30 days from the date of issue of such notice by post. The cost of transmission by post and the cost of publication of such notice shall be deducted from the amount in deposit in accordance with such rules as may be prescribed.'.]]
