Section 5(1) in West Bengal Premises Tenancy Rules, 1956
(1)A landlord desirous of obtaining the permission of the Controller under section 18 for re-letting any premises within six months of the date of his occupation of the premises to any person other than the previous tenant, shall make an application in writing to the Controller stating fully the reasons for so re-letting the premises and also furnish such other evidence in support of his prayer as the Controller may require.
