Section 39(a) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(a)the manager of the hotel or the owner of the lodging house, as the case may be, shall not charge any amount in excess of the fair rate and shall not, except with the previous written permission of the Rent Tribunal, withdraw from the lodger any concession or service allowed at the time, when the Rent Tribunal determined the fair rate;
