Section 3 in The West Bengal Premises Tenancy Act, 1997
3. Exemption.
- Nothing contained in this Act shall apply to -(a)any premises owned by -(i)the Central Government, or(ii)any State Government, or(iii)a Government undertaking or enterprise, or(iv)a statutory body which is not a local authority, or(v)a Cantonment Board constituted under the Cantonments Act, 1924, or(vi)a local authority;(aa)[ any premises being a wakf property exclusively for wakf Lillah (other than Wakf ul Aulad)] [Clause (aa) inserted by W.B. Act 21 of 2008.];(b)any tenancy created by the Central Government or any State Government in respect of the premises taken on lease or requisitioned by that Government;(c)[ any tenancy where the lease with due consent of the tenant has been registered under the Registration Act, 1908, after the commencement of this Act, and the fact of such consent has been recorded in the instrument so registered] [[Clause (c) substituted by W.B. Act 14 of 2002, w.e.f. 10.7.2001, which was earlier as under :-'(c) any tenancy where the lease has been registered under the Registration Act, 1908, before or after the commencement of this Act;'.]];(d)any premises rented to a foreign mission or international agency;(da)[ any tenancy created by a foreign mission or an international agency, either by way of lease or otherwise] [Clause (da) inserted by W.B. Act 12 of 2006.];(e)any premises let out for residential purpose, not being a premises within the purview of clause (c), which carries more than -(i)[six thousand and five hundred rupees] [Words substituted for the words 'two thousand rupees' by W.B. Act 14 of 2002, w.e.f. 10.7.2001.] as monthly rent in the areas included within the limits of the Calcutta Municipal Corporation or the Howrah Municipal Corporation, or(ii)[three thousand rupees] [Words substituted for the words 'one thousand rupees' by W.B. Act 14 of 2002, w.e.f. 10.7.2001.] as monthly rent in other areas to which this Act extends;(f)any premises let out for non-residential purpose, which carries more than -(i)[ten thousand rupees] [Words substituted for the words 'three thousand rupees' by W.B. Act 14 of 2002, w.e.f. 10.7.2001.] as monthly rent in the areas included within the limits of the Calcutta Municipal Corporation or the Howrah Municipal Corporation, or(ii)[five thousand rupees] [Words substituted for the words 'one thousand and five hundred rupees' by W.B. Act 14 of 2002, w.e.f. 10.7.2001.] as monthly rent in other areas to which this Act extends.Explanation. - Where any premises is let out partly for residential purpose and partly for non-residential purpose, the provisions of clause (f) shall apply to such premises in proportion to respective areas.
