Section 24(3) in The M.P. Accommodation Control Act, 1961
(3)If the landlord or his authorised agent refuses or neglects to deliver to the tenant a receipt referred to in sub-Section (2), the Rent Controlling Authority may, on an application made to it in this behalf by the tenant within two months from the date of payment and after hearing the landlord or his authorised agent, by order direct the landlord or his authorised agent, to pay to the tenant by way of damages, such sum not exceeding double the amount of rent paid by the tenant and the costs of the application, and shall also grant a certificate to the tenant in respect of the rent paid.
