Section 16(2) in The West Bengal Premises Tenancy Act, 1956.
(2)Where before the commencement of this Act, the tenant, with or without the consent of the landlord, has sublet any premises either in whole or in part, the tenant and every sub-tenant to whom the premises have been sublet shall give notice to the landlord of such subletting in the prescribed manner [within six months] [Words substituted for the words 'within three months' by W.B. Act 18 of 1956.] of the commencement of the Act and shall in the prescribed manner notify the termination of such subtenancy within one month of such termination.
