Section 22 in Haryana Urban (Control of Rent and Eviction) Act, 1973
22. Penalties.
(1)If any person contravenes any of the provisions of sub-section (2) of section 8, sub-section (1) of section 10, section 11 or section 21, he shall be punishable with fine which may extend to one thousand rupees.(2)If any person contravenes any of the provisions of clause (a) of section 6, he shall be punishable with imprisonment for a term which may extend to two years, or with fine, or with both.(3)No Court shall take cognizance of an offence under this section except upon-(a)a complaint in writing (of facts which constitute such offence) filed with the sanction of the Controller; or(b)a report in writing of such facts made by the Controller.
