Section 24(3) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(3)If the Court on inquiry finds that the tenant has been in enjoyment of the essential supply or service and that it was cut of or withheld by the landlord without just or sufficient cause, the Court shall make an order directing the landlord to restore such supply or service before a date to be specified in the order. Any landlord who fails to restore the supply or service before the date so specified shall for each day during which the default continues thereafter be liable [upon a further direction by the Court to that effect] [These words were inserted by Bombay 61 of 1953, section 16(1).] to fine which may extend to one hundred rupees.
