Section 239 in The United Provinces Tenancy Act, 1939
239. Penalty for habitual refusal or neglect to give receipts
. - If any person habitually refuses, or neglects, to give receipts in accordance with the provisions of Section 133, he shall, on conviction by a criminal Court, be liable for a first offence to a fine not exceeding one hundred rupees, and for a second or subsequent offence to imprisonment for a term not exceeding three months or to fine not exceeding five hundred rupees or to both.
