(4)If at the time of filing the application under sub-section (3) but not after the expiry of thirty days from receiving the notice of deposit, the landlord or the person or persons claiming to be entitled to the rent and other charges payable complains or complain to the Rent Authority that the statements in the tenant's application of the reasons and circumstances which led him to deposit the rent and other charges payable are untrue, the Rent Authority, after giving the tenant an opportunity of being heard, may levy, on the tenant a fine which may extend to an amount equal to two months' rent and if the Rent Authority is satisfied that the said statements were materially untrue it may order that a sum out of the fine realised be paid to the landlord as compensation.
