Section 29 in The Kerala Buildings (Lease and Rent control) Act, 1965
29. Penalties.
(1)If any person contravenes any of the provisions of sub-section (1), (2), (4), (5) and (6) of section 4, clause (a) of sub-section (1) and clause (b) of sub-section (2) of section 8, sub-section (1) of Section 13, subsection (1) of Section 17 and section 27, he shall be punishable with fine which may extend to 2000 rupees and in default to simple imprisonment which may extend to two weeks.(2)If any landlord receives unconscionable rent in respect of any building he shall be punishable with simple imprisonment for a term which may extend to three months, or with fine which may extend to two thousand rupees or with both.
