- [(1) ***] [Omitted by Punjab Act No. 33 of 2013, dated 16.4.2013].(2)If any landlord or tenant contravenes the provisions of sub-section (1) of section 19, he shall be punishable with fine equivalent in amount to the rent for three months or with one month's imprisonment or with both, and shall also be liable to fine of [five hundred rupees] [Substituted 'one hundred rupees' by Punjab Act No. 33 of 2013, dated 16.4.2013] for each day commencing on the date of cutting off or withholding essential supply or service till the date the essential supply or service is restored.(3)If any tenant sublets, assigns or otherwise parts with the possession of the whole or part of any premises in contravention of the provisions of section 26, he shall be punishable with fine which may extend to [ten hundred rupees] [Substituted 'five hundred rupees' by Punjab Act No. 33 of 2013, dated 16.4.2013], or double the rent received by the tenant for sub-letting for every month till such time the cause of complaint ceases, whichever is more or with imprisonment for a term of one month.(4)If any landlord makes a false statement in his affidavit under Explanation I to clause (q) of sub-section (2) of section 20, he shall be punishable with fine which may extend to [ten hundred rupees] [Substituted 'five hundred rupees' by Punjab Act No. 33 of 2013, dated 16.4.2013], or double the rent receivable for a period of three years in case it has been re-let, whichever is more.(5)If any landlord re-lets or transfers the whole or any part of any premises in contravention of sub-section (1) of section 29, he shall be punishable with fine which may extend to [ten hundred rupees] [Substituted 'five hundred rupees' by Punjab Act No. 33 of 2013, dated 16.4.2013], or double the rent the landlord receives after re-letting whichever is more, or imprisonment which may extend to one month.Explanation. - For the purposes of this sub-section and sub- section (3), in cases where it is difficult to prove the rent which the landlord or the tenant, as the case may be, is receiving after re-letting or sub-letting, the fine may extend to five thousand rupees.(6)If, after the tenant has delivered possession, the landlord fails to commence the work of repairs of building or re-building, as the case may be, within three months of the specified date under sub-section (3) of section 30, he shall be punishable with fine equivalent to rent for three months.(7)If a landlord contravenes the provisions of sub-section (2) of section 30, he shall be punishable with fine which may extend to six months' rent of the premises.(8)If a tenant fails to make re-entry under sub-section (2) of section 30 within three months from the date of the completion of repairs or building or re-building, as the case may be, intimated in writing by the landlord, without reasonable excuse, he shall forfeit his right to re-entry and shall be punishable with fine equivalent to three months' rent of the premises.
