Section 7 in The West Bengal Premises Tenancy Act, 1956.
7. Refund of rent, premium, etc., not recoverable under the Act.
(1)Where any sum or other consideration has been paid by or on behalf of a tenant to a landlord, in contravention of any of the provisions of this Act, the Controller may, on application made to him within a period of six months from the date of such payment, order the landlord to refund such sum or the value of such consideration to the tenant or order the adjustment of such sum or the value of such consideration against the rent payable by the tenant.(2)The provisions of sub-section (1) shall not apply to any case of decrease of rent to which section 12 applies.
