Section 21(9) in The West Bengal Premises Tenancy Act, 1956.
(9)The Controller may on the complaint of the tenant and after giving an opportunity to the landlord of being heard levy on the landlord a fine which may extend to an amount equal to two months' rent or one hundred rupees whichever is more if he is satisfied that the landlord without any reasonable cause refused to accept rent though tendered to him within the time referred to in section 4 and may further order that a sum out of the fine realised be paid to the tenant as compensation.
