(5)If any landlord relets the whole or any part of any premises in contravention of subsection (1) of section 31, he shall be punishable with fine which may extend to five thousand rupees or double the rent the landlord receives after reletting whichever is more, or imprisonment which may extend to one month.Explanation. - For the purposes of this subsection and subsection (3) in cases where it is difficult to prove the rent which the landlord or the tenant, as the case may be, is receiving after reletting on subletting, the fine may extend to five thousand rupees.
