Section 29(1) in The Kerala Buildings (Lease and Rent control) Act, 1965
(1)If any person contravenes any of the provisions of sub-section (1), (2), (4), (5) and (6) of section 4, clause (a) of sub-section (1) and clause (b) of sub-section (2) of section 8, sub-section (1) of Section 13, subsection (1) of Section 17 and section 27, he shall be punishable with fine which may extend to 2000 rupees and in default to simple imprisonment which may extend to two weeks.
