Section 19 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
19. Unlawful charges by tenant.
(1)[Save in cases provided for under the proviso to Section 15] [These words and figures were inserted by Bombay 61 of 1953, section 12(1).], it shall not be lawful for the tenant or any person acting or purporting to act on behalf of the tenant to claim or receive any sum, or any consideration as a condition of the [relinquishment, transfer or assignment] [These words were inserted, Bombay 61 of 1953, section 12(1).] of his tenancy of any premises.(2)Any tenant or person who in contravention of the provisions of sub-section (1) receives any sum or consideration shall, on conviction be punished with imprisonment for a term which may extend to six months and shall also be punished with fine which shall not be less than the sum of the value of the consideration received by him.
