Section 8(3) in The West Bengal Premises Tenancy Act, 1956.
(3)Where any furniture is supplied or any fittings are affixed by the landlord for the use of the tenant, fair rent shall include an additional amount equivalent to ten per cent, of the market value of such furniture or fittings payable for one year, the added amount being payable in equal monthly or other periodical instalments according to the terms of the tenancy.
