Section 25E in The West Bengal Premises Tenancy Act, 1956.
25E. No eviction if fair rate paid.
- No manager of a hotel or owner of a lodging house shall have any right to evict or refuse board or other service to a lodger as long as he pays or tenders payment of the fair rate fixed under section 25A and observes and performs the other conditions of the agreement in so far as they are not inconsistent with the provisions of this Chapter:Provided that a lodger shall not be entitled to the benefit of this section -(a)if the lodger has been guilty of conduct which is a nuisance or an annoyance to the other lodgers of the hotel or lodging house; or(b)if the lodger has continuously been absent from such hotel or lodging house for a period exceeding two months; or(c)if the lodger having contracted to stay for any specified period stays beyond that period unless the Controller on an application made to him in this behalf extends the period.
