Section 14 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
14. Credit of rent to the account of landlord.
(1)Where the landlord does not accept any rent and other charges payable or refuses to give a receipt, the rent and other charges shall be paid to the landlord through online transfer to his bank account or any other method as may be prescribed.(2)Whenever there is bona fide doubt about the person or persons to whom the rent is payable, the tenant may deposit such rent and other charges with the Rent Authority.(3)On deposit of the rent, the Rent Authority shall investigate the case and pass an order based on facts of the case.(4)The withdrawal of rent and other charges paid or deposited under sub-section (1) or sub-section (2), as the case may be, shall not operate as an admission against the person withdrawing it to the correctness of rent or any other fact stated by the tenant.(5)Any rent and charges not withdrawn for five years by any person entitled to withdraw shall be forfeited by the State Government by giving a notice in such manner as may be prescribed.
