Section 5 in The West Bengal Premises Tenancy Act, 1997
5. Obligations of tenants.
(1)Every tenant shall pay rent to the landlord or his authorised agent within the prescribed period.(2)Every tenant shall use the premises for the purpose tor which it was let out to him.(3)Every tenant shall, allow the landlord or his authorised agent to enter upon the premises and inspect the condition thereof after the service of a notice on him by the landlord or his authorised agent in this behalf.(4)No tenant shall make any addition to or alteration in the premises without the written consent of the landlord.(5)No tenant shall sublet the premises without consent of the landlord in writing.(6)No tenant shall, without the previous consent in writing of the landlord, transfer or assign his right in the tenancy or any part thereof.(7)Every tenant shall pay the charges relating to the maintenance and amenities of the premises at the rate of ten per cent of the fair rent or agreed rent, as the case may be.(8)[ Every tenant shall pay his share of municipal tax as an occupier of the premises in accordance with the provisions of the Kolkata Municipal Corporation Act, 1980 or the West Bengal Municipal Act, 1993.] [Sub-section (8) inserted by W.B. Act 14 of 2002, w.e.f. 10.7.2001.]Explanation. - For the purpose of this sub-section, the term 'occupier' means an occupier as defined in clause (60) of section 2 of the Kolkata Municipal Corporation Act, 1980 or clause (43) of section 2 of the West Bengal Municipal Act, 1993.
