(5)If any landlord re-lets the whole or any part of any premises in contravention of sub- section (1) of section 31, he shall be punishable with fine which may extend to five thousand rupees 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 on sub- letting, the fine may extend to five thousand rupees.
