Section 31 in The West Bengal Premises Tenancy Act, 1956.
31. Penalty for disturbances of easements, etc.
- Whoever, without the previous written consent of the Controller or, save for the purpose of effecting repairs or complying with any municipal requisition, wilfully disturbs any easement annexed to such premises, or removes, destroys or renders unserviceable, anything provided for permanent use therewith, or interferes with any supply or service comprised in the tenancy of such premises shall, on the complaint of the party aggrieved, be liable on the first occasion, to a fine which may extend to [one thousand rupees] [Words substituted for the words 'five hundred rupees' by W.B. Act 34 of 1969.], and on a second or subsequent occasion in regard to the same or any other premises, to a fine which may extend to [two thousand rupees] [Words substituted for the words 'one thousand rupees' by W.B. Act 34 of 1969.], to be imposed, after inquiry, by the Controller and the Controller may order immediate restoration of any supply or service which has been interfered with.
