Section 15 in The West Bengal Premises Tenancy Act, 1997
15. Restriction on the sale of furniture in any premises let to a tenant.
(1)No landlord shall make the purchase by any person of any furniture in any premises a condition for the grant, renewal or continuance of the tenancy of such premises.(2)No person shall publish, or cause to be published, in any newspaper or otherwise any advertisement -(a)for the purchase by any person of any furniture, or(b)for the payment of any sum exceeding one month's rent in advance,except with the previous permission of the Controller, as a condition for the letting of any premises.
