(1)If the transferee referred to in sub-Section (2) of Section 20-(i)fails to pay or deposit the 'occupancy transfer fee' in compliance with the provisions of Sections 20 and 21 ; or(ii)pays or deposits as 'occupancy transfer fee' an amount which is less than that provided in sub-(1) of Section 21;the landlord shall be entitled-in case (i) within six months of the date of transfer or of taking possession of the land by the transferee, whichever, is later ;in case (ii) within six months of such payment or deposit,to apply to the lowest Civil Court having jurisdiction to try a suit for the recovery of the amount claimed, and recover from the transferee as penalty, in addition to the transfer fee or balance of the transfer fee, as in case may be, a sum not exceeding twice the amount payable as such transfer fee, as the Court may think fit, together with the costs of the application.
