(2)If any landlord or tenant contravenes the provisions of sub-section (1) of section 19, he shall be punishable with fine equivalent in amount to the rent for three months or with one month's imprisonment or with both, and shall also be liable to fine of [five hundred rupees] [Substituted 'one hundred rupees' by Punjab Act No. 33 of 2013, dated 16.4.2013] for each day commencing on the date of cutting off or withholding essential supply or service till the date the essential supply or service is restored.
