Section 30(3) in The West Bengal Premises Tenancy Act, 1956.
(3)Any tenant who contravenes the provisions of sub-section (1) of section 14, shall, on the complaint of the landlord made to the Controller, and any landlord who contravenes the provisions of sub-section (2) of that section, shall, on the complaint of the tenant made to the Controller, be liable to a fine which may on the first occasion extend to one hundred rupees and on a second or subsequent occasion extend to two hundred rupees.
