Section 25 in The West Bengal Premises Tenancy Act, 1956.
25. Receipt to be given for rent paid.
(1)Every tenant who makes a payment of rent to his landlord shall be entitled to obtain forthwith from the landlord or his authorised agent a written receipt for the amount paid by him, signed by the landlord or his authorised agent.(2)If the landlord or his authorised agent refuses or neglects to deliver to the tenant a receipt referred to in sub-section (1) for any rent paid by the tenant, the Controller shall, on application made in this behalf by the tenant within two months from the date of payment and after hearing the landlord or his authorised agent, by order direct the landlord or his authorised agent to pay to the tenant, by way of damages, such sum not exceeding double the amount of rent paid by the tenant and the costs of the application and shall also grant a certificate to the tenant in respect of the rent paid.[Chapter IV A [Chapter IVA consisting of Sections 25A to 25F inserted by W.B. Act 34 of 1969.] Hotels and Lodging Houses.
