Section 63 in The West Bengal Non-Agricultural Tenancy Act, 1949
63. Penalty for exaction by landlord from non-agricultural tenant of sum in excess of the rent payable. -
Every non-agricultural tenant from whom, except under any special enactment for the time being in force, any sum of money is exacted by his landlord in excess of the rent or interest lawfully payable, may, within six months from the date of the exaction, institute a suit to recover from the landlord, in addition to the amount so exacted, such sum by way of penalty as the Court thinks fit, not exceeding two hundred rupees; or, when double the amount so exacted exceeds two hundred rupees, not exceeding double that amount.
