Section 24(3) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(3)If the Court on enquiry finds that the tenant has been in enjoyment of the essential supply of service and that it was cut-off 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 to fine which may extend to one hundred rupees.
