Section 62 in The West Bengal Non-Agricultural Tenancy Act, 1949
62. Fine for realisation of abwab, etc. -
(1)If a landlord or his agent realises from a non-agricultural tenant any imposition declared under section 61 to be illegal, such landlord or agent, as the case may be, shall be liable to the same fine, to be imposed in the same manner, as in sub-section (3) of section 48, and the provisions of sub-sections (4), (7) and (8) of the said section relating to inquiry, fine and procedure shall, mutatis mutandis and so far as may be, apply to proceedings under this section.(2)An appeal shall lie to the District Judge against an order imposing a fine under this section, and the order passed by the District Judge on such appeal shall be final.(3)The imposition of a fine on a landlord or landlords agent under this section shall not operate as a bar to the institution of a suit under section 63.
