(5)If any landlord re-lets or transfers the whole or any part of any premises in contravention of sub-section (1) of section 29, 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 the landlord receives after re-letting whichever is more, or imprisonment which may extend to one month.Explanation. - For the purposes of this sub-section and sub- section (3), in cases where it is difficult to prove the rent which the landlord or the tenant, as the case may be, is receiving after re-letting or sub-letting, the fine may extend to five thousand rupees.
