Section 27(5) in The West Bengal Premises Tenancy Act, 1997
(5)The Controller may direct that compensation, not exceeding five thousand rupees, be paid -(a)to the landlord by the tenant, if the application was made frivolously or vexatiously, or(b)to the tenant by the landlord, if the landlord or his agent had cut off or withheld such supply or service without prior permission of the Controller.Explanation I. - "Essential supply or service" shall include supply of water, electricity, light in passage, staircase, and conservancy and sanitary service.Explanation II. - For the purposes of this section, "withholding of essential supply or service" shall include acts or omissions attributable to the landlord, on account of which the essential supply or service is cut off by the local authority or any other competent authority.
