Section 25(2) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977
(2)Whoever fails to comply with any direction made or deemed to have been made under this Act shall be punishable with imprisonment for a term which may extend to one year or with fine or with both:Provided that the Court trying any offence under this section may, order the whole or any part of the fine recovered to be applied to the payment to any person as compensation for any loss caused by the offence.
