Section 4 in The West Bengal Premises Tenancy Act, 1997
4. Obligations of landlord.
(1)Every landlord or his authorised agent shall issue a written receipt in the prescribed form signed by him forthwith on receipt of the amount of rent and the charges relating to the maintenance of premises from the tenant.(2)Every landlord shall be bound to keep the premises in good and tenantable condition.(3)Every landlord shall be bound to take measures for due maintenance of essential supply or service comprised in the tenancy.(4)No landlord shall claim, demand or receive any premium or other consideration whatsoever for giving his consent to the subletting of whole or any part of the premises held by the tenant.
