Section 13 in The Pepsu Tenancy and Agricultural Lands Act, 1955
13. Liability to refund amount unlawfully recovered.
- If the prescribed authority, after making such enquiry as it may deem fit, is satisfied that a landowner has recovered any rent, cess, rate or tax or received any service from any tenant in contravention of the provisions of section 12, the prescribed authority may direct the landowner -(a)to pay the Government as penalty a sum not exceeding ten times the excess amount recovered; and(b)to refund to the tenant the excess amount recovered from him; or(c)where the landowner has received any service from any tenant to pay to the tenant such sum by way of compensation as the prescribed authority may think fit.
