Section 20(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(3)[ It shall be an offence for a landowner to collect rent more than the maximum rent prescribed under sub-section (1) and he shall, on conviction by a magistrate, be liable to imprisonment which may extend to six months or punishable with fine which may extend to one thousand rupees or with both.] [Clause (3) inserted by Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.]Adjustment Of Rents
