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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(1)(ii) in The West Bengal Premises Tenancy Act, 1956.

(ii)for contravention of the provisions of clause (b) of section 5, on the first occasion, to a fine which may extend to twice the amount claimed, demanded or received in excess of one month's rent, and on a second or subsequent occasion, to a fine which may extend to four times the amount so claimed, demanded or received, to be imposed, in each case after inquiry, by the Controller.