Section 17(5) in Puducherry Buildings (Lease and Rent Control) Act, 1969
(5)The Controller may, in his discretion, direct that compensation not exceeding fifty rupees -(a)be paid to the landlord by the tenant, if the application under sub-section (2) was made frivolously or vexatiously;(b)be paid to the tenant by the landlord, if the landlord had cut off or withheld the amenities or was in any way responsible for the amenities being cut off or withheld frivolously and vexatiously.Explanation. - In this section, the expression "amenities" includes supply of water, electricity, passages, staircases, lights, lavatories, lifts, and conservancy or sanitary services.
