11. Refund of rent recovered in contravention of provisions of the Act.—
If any landlord or any person on his behalf recovers rent from any tenant in contravention of the provisions of section 8, 9 or 10, the landlord shall forthwith refund the excess amount so recovered to the tenant 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 not exceeding twice the excess amount recovered, as the Tahsildar may fix.
