(1)When a landlord or his agent, without reasonable cause, fails to deliver to the tenant a receipt or statement or to prepare and retain a counterfoil or copy of a receipt or statement as required by Sections 47 and 48 the Deputy Commissioner may, in a proceeding under this section, after making such inquiry as he may deem necessary order the landlord to pay as penalty a sum to exceeding fifty rupees for each default, and may, in his discretion award to the tenant as compensation such portion of the penalty as he thinks fit.
