Section 236 in The United Provinces Tenancy Act, 1939
236. Tenant entitled to compensation for illegal exactions
. - If any person, -(a)knowingly collects any sum or produce in excess of the amount due as an arrear of rent or sayar;(b)charges interest on an arrear of rent at a rate exceeding that allowed by this Act;(c)infringes the provisions of Section of 90 or collects any sum which is irrecoverable under the provisions of Section 91;(d)collects any rent of which payment has been remitted in accordance with the provisions of this Act, or, before the expiry of the period of suspension, collects any rent of which payment has been suspended in accordance with the provisions of the Act;(e)without reasonable cause, credits a payment made towards rent or sayar otherwise than to rent or sayar or otherwise than in accordance with the provisions of Section 130;the tenant or lessee or licensee of sayar, as the case may be, shall be entitled to recover from such person such compensation, not exceeding two hundred rupees, as the Court having regard to the circumstances of the case, may decree, in addition to any amount or value of any produce which may have been so collected, charged or credited.
