Section 25(2) in The West Bengal Premises Tenancy Act, 1956.
(2)If the landlord or his authorised agent refuses or neglects to deliver to the tenant a receipt referred to in sub-section (1) for any rent paid by the tenant, the Controller shall, on application made in this behalf by the tenant within two months from the date of payment and after hearing the landlord or his authorised agent, by order direct the landlord or his authorised agent to pay to the tenant, by way of damages, such sum not exceeding double the amount of rent paid by the tenant and the costs of the application and shall also grant a certificate to the tenant in respect of the rent paid.[Chapter IV A [Chapter IVA consisting of Sections 25A to 25F inserted by W.B. Act 34 of 1969.] Hotels and Lodging Houses.
