Section 4 in The West Bengal Premises Tenancy Act, 1956.
4. Excess over fair rent to be irrecoverable.
(1)A tenant shall, subject to the provisions of this Act, pay to the landlord :-(a)in cases where fair rent has been fixed for any premises, such rent;(b)in other cases, the rent agreed upon until fair rent is fixed.(2)Rent shall be paid within the time fixed by contract or in the absence of such contract, by the fifteenth day of the month next following the month for which it is payable:[Provided that a tenant may pay the rent payable for any month at any time during such month before it falls due.] [Proviso inserted by W.B. Act 34 of 1969.](3)Any sum in excess of the rent referred to in sub-section (1) shall not be recoverable by the landlord.
