Section 31(1) in Tripura Buildings (Lease and Rent Control) Act, 1975
(1)If any person contravenes any of the provisions of sub-sections (1), (2), (5) and (6) of section 4, clause (a) of sub-section (1) and clause (b) of sub-section (2) of section 9, sub-section (1) of section 14, sub-section (1) of section 18 and section 29, he shall be punishable with fine which may extend to one thousand rupees and in default to simple imprisonment which may extend to one month.
