1. Premises for which the rent is to be deposited   with a description sufficient to identify the premises.

2. Period for which the rent is to be deposited and the rate per month.

3. The name & address of the landlord or the person or persons claiming to be entitled to such rent.

4.The reasons and circumstances due to which the application for depositing the rent has been made.

5. The amount of the rent to be deposited.

6.Whether electricity, water charges,

 property tax etc. are included in the   

 Rent, if so particulars thereof.

7. How the rent was tendered to the

landlord, whether in person or by   

postal money order or by cheque 

etc. and whether it was refused by

him in writing or otherwise.

8.Whether there is a bonafide doubt as the person or persons to whom the rent is payable and if so, why?

9. Date on which the rent was last paid to the landlord and the receipt, if any, obtained from him thereof.

10. Any other relevant information.