Section 26(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(1)If the landlord or his authorized agent refuses or neglects to pass to the tenant the receipt referred to in sub section (2) of section 15 , the Controller may, on an application made to him in this behalf by the tenant within two months from the date of payment and after hearing the landlord or his authorized agent, by order direct the landlord or his authorized agent to pay to the tenant, by way of damages, such sum not exceeding double the amount of monthly rent or other charges paid by the tenant and the costs of the application and shall also grant a certificate to the tenant in respect of the rent or other charges paid.
