Section 15(2) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(2)If a landlord, without reasonable cause fails to deliver the tenant a receipt as enquired by sub-section (1), such landlord shall be liable to fine not exceeding double the amount of rent so paid to be imposed after summary enquiry by the Controller upon a complaint of the party aggrieved within three months from the date of such failure.CHAPTER - III Landlord and Tenant
