(1)In a case where the tenant, applies for fixation of standard rent under section 11 for the premises the standard rent of which had been fixed in a previous tenancy under the Delhi Rent Control Act, 1958 (59 of 1958.) or under this Act, the, landlord shall, on a request from the tenant, intimate in writing to such tenant the standard rent so fixed and in case the landlord fails to do so, be shall be punishable with fine of one thousand rupees or double the standard rent, fixed in the previous tenancy, whichever is more.
