Section 16 in The West Bengal Premises Tenancy Act, 1997
16. Refund of rent, premium, etc. not chargeable under this Act.
- Where any sum or other consideration has been paid by or on behalf of the tenant to a landlord in contravention of any of the provisions of this Act, the Controller may, on application made to him within a period of six months from the date of such payment, by order, direct the landlord to refund such sum or the value of such consideration to the tenant or to adjust such sum or the value of such consideration against the rent payable by the tenant.
