Section 24(5) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(5)[ It shall be an offence for a landowner to collect from a tenant any rent of which payment has been remitted or is under suspension, and he shall on conviction by a Magistrate, be liable to imprisonment which may extend to six months or punishable with fine which may extend to one thousand rupees or with both.] [Clause (5) substituted for the original clause by the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.]
