Section 14(6) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
(6)The Controller may in his 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 vexatiously;(b)be paid to the tenant by the landlord, if the landlord has cut off or withheld the amenities frivolously or vexatiously.Explanation. - In this section the expression "amenities" include supply of water, electricity, passages, staircases, light, lavatories, lifts and conservancy or sanitary services.
