(5)The Rent Authority may, on the complaint of the tenant and after giving an opportunity to the landlord of being heard, levy on the landlord a fine which may extend to an amount to two months' rent and if the Rent Authority is satisfied that the landlord without any reasonable cause, refused to accept rent and other charges payable though tendered to him within the time referred to in section 13 it may further order that a portion of the fine realised be paid to the tenant as compensation.
