Section 13(5) in The Kerala Buildings (Lease and Rent control) Act, 1965
(5)The Accommodation Controller may in his discretion direct that compensation not exceeding fifty rupeesa.a. be paid to the landlord by the tenant, if the application under SS (2) was made frivolously or vexatiously;b. be paid to the tenant by the landlord if the landlord had cut off or withheld the amenities frivolously or vexatiously.
