Section 31J(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(2)Any such landlord who keeps such premises unoccupied or re-lets the same as aforesaid and any such landlord or other person in occupation of the premises who fails to comply with the order of the Competent Authority under sub-section (1) shall, on conviction, be punishable with imprisonment for a term which may extend to three months or with fine or with both,"
