Section 25(6) in The M.P. Accommodation Control Act, 1961
(6)The Rent Controlling Authority may, on the complaint of the tenant and after giving an opportunity to the landlord of being heard, levy on the landlord a fine which may extend to an amount equal to two months' rent, if the Rent Controlling Authority is satisfied that the landlord, without any reasonable cause, refused to accept rent though tendered to him within the time referred to in Section 24 and may further order that a sum out of the fine realised be paid to the tenant as compensation.
