Section 3(3) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(3)The [State] [Words substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, with a view to requisitioning any premises under sub-section (1), by order, -(a)require any person to furnish to such authority as may be specified in the order, such information in his possession relating to the premises as may be so specified;(b)[ direct that until the expiry of such period not exceeding three months as may be specified in the order, the landlord, the tenant or any other person in occupation of the premises shall not let out the premises without the permission of the State Government or such other authority as may be specified in the order.] [[Clause (b) substituted by W.B. Act 7 of 1954, which was earlier as under :-'(b) direct that the landlord, tenant or any other person in occupation of the premises shall not without the permission of the Provincial Government dispose of or structurally alter the premises.'.]]
