Section 9 in Punjab Urban Rent Restriction Act, 1941
9. Fine or premium not to be charged for grant, renewal or continuance of tenancy.
(1)It shall not be lawful for any person, in consideration of the grant, renewal or continuance of a tenancy of any premises, to require the payment of any fine, premium or any other like sum in addition to the rent.(2)Where any such payment has been made after the first day of January, 1939, the amount shall be recoverable by the tenant by whom it was made from the landlord, and may without prejudice to any other method of recovery be deducted from any rent payable by him to the landlord.(3)Nothing in this Section shall apply to any payment under any agreement entered into before the first day of January, 1939.
