Section 31(3) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(3)Where a person has been convicted for contravention of sub-section (1) of section 4, the Court convicting him may direct that out of the fine, if any, imposed and realised from the person so convicted an amount not exceeding the amount paid as premium or additional payment over and above the rent for admission as a tenant or sub-tenant to any building may be paid to the tenant or sub-tenant by whom such payment was made :Provided that any amount so paid to the tenant shall be taken into account in awarding compensation or restitution to him in any subsequent claim.
