Section 41(5) in Delhi and Ajmer Rent Control Act, 1952
(5)The court may in its discretion direct that compensation not exceeding fifty rupees-(a)be paid to the landlord by the tenant, if the application under sub-section (2) was made frivolously or vaxatiously;(b)be paid to the tenant by the landlord if the landlord had cut off or withheld the supply or service without just or sufficient cause.Explanation. - In this section, "essential supply or service" includes supply of water, electricity, lights in passages and on staircases, conservancy and sanitary services.
