Section 16 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
16. Prohibition of receipt of premium.
(1)Where the fair rent of a building has not been so fixed, the landlord shall not, after the commencement of this Act, claim, receive or stipulate for the payment of an extra amount or other like sum in addition to the agreed rent:Provided that the landlord may claim, receive or stipulate for the payment of an amount not exceeding one month's rent by way of advance.(2)Save as provided in sub-section (1), any sum paid in excess of the agreed rent after the commencement of this Act in consideration of the grant, continuance or renewal of the tenancy of the building after such commencement shall be refunded by the landlord to the person by whom it was paid or, at the option of such person, shall be otherwise adjusted by the landlord.(3)Any stipulation in contravention of sub-section (1) or sub-section (2) shall be void.
