Section 13 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
13. Increase in fair rent in what cases admissible.
(1)When the fair rent of a building has been fixed under this Act, no further increase in such fair rent shall be permissible except in cases where some addition, improvement or alteration has been carried out at the landlord's expense and, if the building is then in the occupation of a tenant at his request:Provided that the increase shall be calculated at a rate per annum not exceeding [twelve per cent] [In place of word 'seven and half percent' the words 'twelve percent' substituted by Amendment Act 8 of 1994, published in the Official Gazette, Series I No. 5 dated 5-5-1994 and came into force at once.] of the cost of such addition, improvement or alteration.(2)Any dispute between the landlord and the tenant in regard to any increase claimed under sub-section (1) shall be decided by the Rent Tribunal.(3)Where, after the fair rent of a building has been fixed under this Act, there is a decrease or diminution in the accommodation or amenities provided, the tenant may claim a reduction in the fair rent as so fixed.(4)Any dispute between the landlord and the tenant in regard to any reduction so claimed shall be decided by the Rent Tribunal.
