Section 30(1) in The West Bengal Premises Tenancy Act, 1956.
(1)Whoever contravenes any of the provisions of section 5, shall, on the complaint of the party aggrieved or of the State Government, made to the Controller, be liable -(i)for contravention of the provisions of clause (a) of section 5, on the first occasion, to a fine which may extend to five times the amount or value of the consideration, claimed, demanded or received in excess of the fair rent and on a second or subsequent occasion, to a fine which may extend to ten times the amount of such excess;(ii)for contravention of the provisions of clause (b) of section 5, on the first occasion, to a fine which may extend to twice the amount claimed, demanded or received in excess of one month's rent, and on a second or subsequent occasion, to a fine which may extend to four times the amount so claimed, demanded or received, to be imposed, in each case after inquiry, by the Controller.
