Section 4 in West Bengal Premises Tenancy Rules, 1956
4. Manner of giving notices relating to sub-tenancies under section 16.
- Notices of creation and termination of sub-tenancies under sub-section (1) of section 16, and where before the commencement of the Act a tenant has sublet any premises, notices of such subletting and the termination of such sub-tenancies under sub-section (2) of that section shall be given by the tenant and the sub-tenant to the landlord by registered post with acknowledgement due and shall contain the following particulars, namely:(a)location of the premises let to the tenant with description thereof sufficient for identifying the same (e.g. No. of the premises, name of the street, police-station, etc.);(b)name of the tenant;(c)name of the sub-tenant;(d)details of the portion sublet;(e)rent payable by the sub-tenant;(f)date of creation/termination of the sub-tenancy; and(g)any other relevant information,
