Section 18(2) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(2)The deposit shall be accompanied by an application by the tenant containing the following particulars, namely:-(a)the building for which the rent is deposited with a description sufficient for identifying the building;(b)the period for which the rent is deposited;(c)the name and address of the landlord or the person or persons claiming to be entitled to such rent;(d)the reasons for and the circumstances in which the application for depositing the rent is made;(e)such other particulars as may be prescribed.
