Section 38 in The M.P. Accommodation Control Act, 1961
38. Cutting off or withholding essential supply or service.
(1)No landlord either himself or through any person purporting to act on his behalf shall without just and sufficient cause cut off or withhold any essential supply or service enjoyed by the tenant in respect of the accommodation let to him.(2)If a landlord contravenes the provisions of sub-Section (1), the tenant may make an application to the Rent Controlling Authority complaining of such contravention.(3)If the Rent Controlling Authority on inquiry finds that the essential supply or service enjoyed by the tenant in respect of the accommodation was cut off or withheld by the landlord without just and sufficient cause, it shall make an order directing the landlord to restore such supply or service.(4)The Rent Controlling Authority may in its discretion direct that compensation not exceeding fifty rupees-(a)be paid to the landlord by the tenant, if the application under sub-Section (2) was made frivolously or vexatiously;(b)be paid to the tenant by the landlord, if the landlord had cut off or withheld the supply or service without just and sufficient cause.Explanation I. - In this Section, "essential supply or service" includes supply of water, electricity, lights in passages and on staircases, conservancy and sanitary services.Explanation II. - For the purposes of this Section, withholding any essential supply or service shall include acts or omissions attributable to the landlord on account of which the essential supply or service is cut off by the local authority or any other competent authority.
