(4)If, in any suit or other proceeding under this Act or any other law the Court or presiding officer (not being the Deputy Commissioner) finds that any landlord or agent has failed,-(a)to deliver to a tenant a receipt in the prescribed form,(b)to prepare and retain a counterfoil, in the prescribed form, of a receipt delivered to a tenant as aforesaid, such Court or officer shall inform the Deputy Commissioner [who may take cognizance of the offence and may either try the case himself or transfer it for trial to a competent Magistrate subordinate to him.][* * * * * *]
