(6)The Controller may, if upon complaint of the tenant and after giving an opportunity to the landlord of being heard, is satisfied that the landlord has refused to accept the rent through the tenant to him within the time specified in sub-section (1) of Section 16 without reasonable cause, levy on the landlord a penalty which may extend upto an amount equivalent of two months rent and may further order that the penalty realised or any part of it be paid to the tenant as compensation.
