Section 19(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(2)Any tenant or person who in contravention of the provisions of sub-section (1) receives any sum or consideration shall, on conviction, be punished with imprisonment for a term which may extend to six months and shall also be punished with fine which shall not be less than the sum or the value of the consideration received by him.
