Section 5 in The West Bengal Premises Tenancy Rules, 1999
5. Manner of making application for eviction of tenant.
- An application under sub-section (1) of section 6 for the recovery of possession of any premises shall be made in writing to the Controller by the landlord stating fully the grounds on which the recovery of possession of the premises is sought. Every such application shall contain the following particulars :-(i)particulars of the premises with description thereof sufficient for identifying the premises (for example, number of the premises and description thereof, if there is any, name of street, postal zone, and name of police station);(ii)name of the tenant;(iii)rent payable by the tenant;(iv)date of creation of the tenancy; and(v)any other relevant information.
