Section 12 in The West Bengal Premises Tenancy Rules, 1999
12. Manner of giving notices relating to sub-tenancies under section 26.
- Notices of creation and termination of sub-tenancies under sub-section (1) of section 26, and where, before the commencement of the Act, a tenant has sub-let any premises, notices of such sub-letting and the termination of such sub-tenancies under sub-section (2) of that section shall be given by the tenant and the sub-tenant to the landlord by registered post with acknowledgement due and shall contain the following particulars :-(a)location of the premises let to the tenant with description thereof sufficient for identifying the same (for example, number of the premises and description thereof if there is any, name of the street, postal zone, and police station);(b)name of the tenant;(c)name of the sub-tenant;(d)details of the portion sub-let;(e)rent payable by the sub-tenant;(f)date of creation/termination of the sub-tenancy; and(g)any other relevant information.
