15. Refund of rent recovered in contravention of the provisions of the Act and other penalties :.
- If any landholder recovers rent from any tenant in contravention of the provisions of Sections 11, 12, 13 or 14 he shall forthwith refund to the tenant the excess amount recovered and shall be liable to pay such compensation to the tenant as may be determined by the Tahsildar in this behalf and shall also be liable to such penalty as may be prescribed.
