Section 30(6) in The West Bengal Premises Tenancy Act, 1956.
(6)[ Any landlord who after obtaining delivery of possession of any premises from the tenant in pursuance of a decree obtained under clause (ff) of sub-section (1) of section 13, -(a)contravenes the provisions of sub-section (1) of section 18 by relating such premises within ten years of the date of obtaining delivery of possession to any person other than such tenant without the permission of the Controller, or(b)contravenes the provisions of sub-section (3) of section 18 by letting the premises of which he was in occupation as owner thereof at the time of obtaining delivery of possession of any premises from the tenant in pursuance of a decree obtained under clause (ff) of sub-section (1) of section 13 within ten years of the date of obtaining such delivery of possession to any person other than the tenant from whom such delivery of possession was obtained without the permission of the Controller,shall, on the complaint of such tenant made to the Controller, be liable to a fine which may extend to one thousand rupees.] [[Sub-Section (6) first inserted by W.B. Act 34 of 1969, then substituted by W.B. Act 18 of 1970. Previous sub-section (6) was as under :-'(6) Any landlord who after obtaining delivery of possession of any premises from the tenant in pursuance of a decree obtained under clause (ff) of sub-section (1) of section 13 contravenes the provisions of sub-section (1) of section 18 by re-letting such premises within two years of the date of obtaining delivery of possession to any person other than such tenant without the permission of the Controller, shall, on the complaint of such tenant made to the Controller, be liable to a fine which may extend to one thousand rupees.'.]]
