(2)The landlord or his agent shall prepare and retain a counterfoil, in the prescribed form of the receipt.[(3) (a) If a landlord or his agent, without reasonable cause fails to grant such a receipt or to prepare and retain such a counterfoil, such landlord or his agent, as the case may be shall be punishable with simple imprisonment for a term which may extend to one month or with fine which may extend to one hundred rupees or both in respect of each such failure.(b)An offence under clause (a) shall be bailable and shall be compoundable with the leave of the Court and the provisions of the Code of Criminal Procedure, 1898 [(5 of 1898)] shall apply to the trial of such offence.]
