Section 21(8) in The West Bengal Premises Tenancy Act, 1956.
(8)If at the time of filing the petition mentioned in sub-section (5), but not after the expiry of thirty days from receiving the notice of deposit, the landlord or the person or persons mentioned in sub-section (3) complain to the Controller that the statements in the tenant's application of the reasons and circumstances which let him to deposit the rent are untrue, the Controller, after giving the, tenant an opportunity of being heard, may levy on the tenant a fine which may extend to an amount equal to two months' rent or one hundred rupees, whichever is more, if he is satisfied that the said statements were materially untrue and may order that a sum out of the fine released to paid to the landlord as compensation.
