Section 24(4) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(4)Any landlord, who contravenes the provisions of sub-section (1) shall, on conviction, be punishable with imprisonment for a term which may extend to three months or with fine or with both.Explanation [I] [This Explanation was renumbered as Explanation I, Bombay 61 of 1953, section 16(2).]. - In this section essential supply or service includes supply of water, electricity, lights in passages and on staircases, lifts and conservancy or sanitary service.[Explanation II. [Explanation II was added, Bombay 61 of 1953, section 16(2).] - For the purposes of this section, withholding any essential supply or service shall include acts or omissions attributable to the landlord on account of which the essential supply or service is cut off by the local authority or any other competent authority.]
