Section 14 in The West Bengal Premises Tenancy Act, 1956.
14. Restriction on subletting.
(1)After the commencement of this Act, no tenant shall, without the previous consent in writing of the landlord, -(a)sub-let the whole or any part of the premises held by him as a tenant; or(b)transfer or assign his rights in the tenancy or in any part thereof.(2)No landlord shall claim, demand or receive any premium or other consideration whatsoever for giving his consent to the sub-letting of the whole or any part of the premises held by a tenant.
