(5)If any landlord fails to suspend or remit the payment of rent as provided in this section, he shall be liable to refund to the tenant the amount recovered by him in contravention of this section. The tenant may apply to the Tahsildar for the recovery of the amount, and the Tahsildar may, after an inquiry, make an order for the refund, and for payment of such penalty not exceeding the amount so recovered, as the Tahsildar may fix.
