Section 5 in The West Bengal Non-Agricultural Tenancy Act, 1949
5. Tenancies held by a non-agricultural tenant. -
A non-agricultural tenant shall be deemed to hold any non-agricultural land-(a)for homestead or residential purposes if such tenant is entitled, under the terms of any agreement between himself and the landlord, to use or is actually using such land for homestead or residential purposes ;(b)for manufacturing or business purposes if such tenant is entitled, under the terms of any agreement between himself and the landlord, to use or is actually using such land for carrying on therein any commercial or industrial enterprise or any trade or business; and(c)for other purposes if such tenant is entitled, under the terms of any agreement between himself and the landlord, to use or is actually using such land for any purpose not connected with agriculture or horticulture other than-(i)the purposes specified in clauses (a) and (b),(ii)the exercise of any forest-rights or rights over fisheries or rights to minerals in such land.
