Section 14(1) in The West Bengal Premises Tenancy Act, 1997
(1)No person shall, in consideration of the grant, renewal or continuance of a tenancy of any premises, -(a)claim, demand or receive any sum as premium, or claim, demand or receive any consideration whatsoever, in cash or in kind in addition to rent;(b)except with the previous permission of the Controller, claim, demand, or receive the payment of, any sum exceeding one month's rent of such premises as rent in advance.
