Section 31 in Tripura Buildings (Lease and Rent Control) Act, 1975
31. Penalties.
(1)If any person contravenes any of the provisions of sub-sections (1), (2), (5) and (6) of section 4, clause (a) of sub-section (1) and clause (b) of sub-section (2) of section 9, sub-section (1) of section 14, sub-section (1) of section 18 and section 29, he shall be punishable with fine which may extend to one thousand rupees and in default to simple imprisonment which may extend to one month.(2)If any landlord receives unconscionable rent in respect of any building he shall be punishable with simple imprisonment for a term which may extend to three months, or with fine which may extend to two thousand rupees, or with both.
