(6)If, in any suit or other proceeding under this Act or under any other law, the Court or presiding officer (not being the Collector) finds that any landlord or agent has failed -(a)to deliver to a tenant a receipt in the prescribed form, or(b)to prepare and retain a counterfoil, in the prescribed form of a receipt delivered to a tenant as aforesaid;such Court or officer shall inform the Collector.
