Section 17(4) in The West Bengal Premises Tenancy Act, 1956.
(4)If a tenant makes deposit or payment as required by sub-section (1) [sub-section (2) or sub-section (2A)] [Words, figures, letter and brackets substituted for the word, figure and brackets 'or sub-section (2)' by W.B. Act 30 of 1969.], no decree or order for delivery of possession of the premises to the landlord on the ground of default in payment of rent by the tenant shall be made by the Court but the Court may allow such costs as it may deem fit to the landlord :[Provided that a tenant shall not be entitled to any relief under this sub-section if, having obtained such relief once in respect of the premises, he has again made default in the payment of rent for four months within a period of twelve months.] [[Proviso substituted by W.B. Act 30 of 1969, which was earlier as under :-'Provided that a tenant shall not be entitled to any relief under this sub-section if he has made default in payment of rent for four months within a period of twelve months.'.]]
