Section 14(5) in Tripura Buildings (Lease and Rent Control) Act, 1975
(5)The Rent Control Court may in its discretion direct that compensation not exceeding fifty rupees be paid-(a)to the landlord by the tenant, if the application under sub-section (2) was made frivolously or vexatiously ;(b)to the tenant by the landlord, if the landlord had cut off or withheld the amenities frivolously or vexatiously.
