Section 31 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
31. Penalties.
(1)Any person who contravenes any of the provisions of this Act or any order made thereunder or attempts or abets such contravention, shall be punished on conviction with imprisonment of either description for a term which may extend to six months or with fine which may extend to five thousand rupees or with both.(2)Notwithstanding, anything contained in section 32 of the Code of Criminal Procedure, 1898, it shall be lawful for a magistrate of the first class trying any offence punishable under this Act to pass a sentence of fine up to five thousand rupees.(3)Where a person has been convicted for contravention of sub-section (1) of section 4, the Court convicting him may direct that out of the fine, if any, imposed and realised from the person so convicted an amount not exceeding the amount paid as premium or additional payment over and above the rent for admission as a tenant or sub-tenant to any building may be paid to the tenant or sub-tenant by whom such payment was made :Provided that any amount so paid to the tenant shall be taken into account in awarding compensation or restitution to him in any subsequent claim.
