(3)If any tenant sublets, assigns or otherwise parts with the possession of the whole or part of any premises in contravention of the provisions of section 26, he shall be punishable with fine which may extend to [ten hundred rupees] [Substituted 'five hundred rupees' by Punjab Act No. 33 of 2013, dated 16.4.2013], or double the rent received by the tenant for sub-letting for every month till such time the cause of complaint ceases, whichever is more or with imprisonment for a term of one month.
