Section 5 in The West Bengal Government Premises (Tenancy Regulation) Act, 1976
5. Penalty for unauthorised subletting.
- If any tenant sublets or inducts any person in the premises occupied by him or in any part of it, in violation of the terms of lease governing his tenancy the tenant as well as the person in unauthorised occupation of the premises shall be liable on conviction to imprisonment for a term which may extend to six months or to fine which may extend to one thousand rupees or to both.
