(6)The Rent Authority may, in his discretion, direct that compensation not exceeding one thousand rupees be paid to, -(a)the landlord or the tenant, as the case may be, by the complainant if the application under sub-section (2) was made frivolously or vexatiously;(b)the complainant, if the landlord or the tenant, as the case may be, had cut off or withheld the supply or service without just and sufficient cause.Explanation. - In this section the expression "essential supply or service" shall include supply of water, electricity, lights in passages and on staircases, conservancy and sanitary services.Explanation. - For the purposes of this section, withholding any essential supply or service shall include acts or commissions attributable to the landlord or the tenant, as the case may be, on account of which the essential supply or service is cut off by a local authority or any other agency.
