Section 18(6) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(6)The Controller, on the complaint of the tenant and after giving an opportunity to the landlord of being heard may, if he is satisfied that the landlord without any reasonable cause refused to accept rent though tendered to him within the time referred to in section 17, impose on the landlord a fine not exceeding an amount equal to two months' rent and may further direct that such portion thereof as he considers fit should be paid to the tenant as compensation.
