Section 8(2) in West Bengal Premises Tenancy Rules, 1956
(2)The name and address of the legal practitioner, through whom an application for withdrawal of rent is filed or who identified a landlord, a person claiming to be entitled to rent, or a duly authorized agent as aforesaid shall be entered in the registers maintained in the office of the Controller. Such legal practitioner shall, if required by the Controller, produce his licence [along with his specimen signature attested by the Secretary or the President of the Bar Association of which he is a member under the office seal] before him and in such cases the particulars of the licence and the name of the authority granting the same shall also be entered in the said registers.
