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

State of West Bengal - Subsection

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

(i)for contravention of the provisions of clause (a) of section 5, on the first occasion, to a fine which may extend to five times the amount or value of the consideration, claimed, demanded or received in excess of the fair rent and on a second or subsequent occasion, to a fine which may extend to ten times the amount of such excess;