Section 4(2) in The West Bengal Premises Tenancy Act, 1956.
(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.]
