Section 17(5) in The Orissa Land Reforms Act, 1960
(5)If a landlord or his agent without reasonable cause, refuses or neglects to deliver to a tenant a receipt as aforesaid, the tenant may, within three months from the date of payment, apply to the Revenue Officer for the recovery of such compensation from the landlord or his agent not exceeding double the amount or value of such rent, as the said officer may deem proper, for such loss or damage that the tenant might have suffered :Provided that no such application shall be maintainable, if prior to the filing of such application the receipt has been obtained from the landlord.
