Section 14 in The West Bengal Premises Tenancy Act, 1997
14. Restriction on claim, demand or receipt of premium or other consideration.
(1)No person shall, in consideration of the grant, renewal or continuance of a tenancy of any premises, -(a)claim, demand or receive any sum as premium, or claim, demand or receive any consideration whatsoever, in cash or in kind in addition to rent;(b)except with the previous permission of the Controller, claim, demand, or receive the payment of, any sum exceeding one month's rent of such premises as rent in advance.(2)It shall not be lawful for the tenant or any other person acting on behalf of the tenant to claim or receive any payment in consideration of the relinquishment, transfer or assignment of his tenancy, as the case may be, of any premises.
