Section 35(5) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(5)The Controller may, in his discretion, direct that compensation not exceeding fifty rupees-(a)be paid to the landlord by the tenant, if the application under sub-section (2) was made frivolously or vicariously;(b)be paid to the tenant by the landlord, if the landlord had cut off or withheld the supply or service without just and sufficient cause.Explanation I. - In this section, "essential supply or service" includes supply of water, electricity, lights in passages and on staircases, conservancy and sanitary services.Explanation II. - For the purposes of this section withholding any essential supply or service shall include acts or omissions attributable to the landlord on account of which the essential supply of service is cut off by a local authority or any other competent authority.[Chapter VII] [Provisions of this chapter have been enforced w.e.f. 1-10-1969. See 'Appendix, Pg ...] Hotels and lodging houses
