Section 19 in The Bombay 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,] 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 61transfer or assignment] of his tenancy or 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 or the value of the consideration received by him.
