Section 6 in The West Bengal Premises Tenancy Act, 1956.
6. Restriction on the sale of furniture in any premises let to a tenant.
(1)No landlord shall make the purchase of any furniture in any premises by any person a condition for the grant, renewal or continuance of the tenancy of such premises.(2)No person shall publish or cause to be published in any newspaper or otherwise any advertisement -(a)for the purchase by any person of any furniture ; or(b)for payment of any sum exceeding one month's rent in advance except with the previous permission of the Controller;as a condition for the letting of any premises.
