Section 11(2) in The West Bengal Premises Tenancy Act, 1956.
(2)Such revision shall be made on application made to the Controller either by the landlord or by the tenant, in the prescribed manner:Provided that no such application shall be entertained until after the expiry of a period of five years from the date on which rent was last fixed or from the commencement of this Act, as the case may be:Provided further that in respect of any premises which have been constructed after the commencement of this Act the rent shall not be revised until after the expiry of eight years from the date of commencement of this Act; and when it is revised after such period the revised rent shall not be less than the rent as calculated in accordance with the provisions of clause (d) of sub-section (1) of section 8.
