Section 18(2) in The West Bengal Premises Tenancy Act, 1956.
(2)If upon an order being made under sub-section (1) -(a)the landlord fails or neglects to deliver possession of the premises to the tenant within the time specified, then the Controller shall execute the order and put the tenant in possession of the premises and in that event the tenant shall be liable to pay fair rent in respect of the premises from the date of delivery of such possession;(b)the tenant fails or neglects to take possession of the premises, then the order made by the Controller under sub-section (1) shall stand vacated and the tenant shall be liable to pay the landlord by way of compensation a sum equivalent to the fair rent of the premises calculated from the date of his application under sub-section (1) up to the date on which the tenant should have taken possession, and such costs of the proceedings as may be assessed by the Controller and the Controller shall make an order accordingly.
