Section 6 in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
6. [ Notice of surrender possession under sub-section (3) of section 6 (1). [[Rule 6 is substituted vide (Amendment) Rules, 1977, published in the Official Gazette, Series I No. 53 dated 31-3-1977. The original rule 6 reads as follows:
'6. Notice to surrender possession under sub-section 3 of section 6. - (1) On the publication of a notification under Rule 5, a notice in Form No. 3 demanding surrender of possession may be served on the occupant or holder of evacuee property, calling upon him to surrender possession to the Custodian or a person authorized by him in this behalf within the time specified in the notice, provided that in an emergent case, the Custodian may require the occupant to give up possession immediately and the premises may be sealed at once. The notice under sub rule (1) shall be signed by an officer not below the rank of an Assistant Custodian'.]](1)On the publication of a notification under Rule 5, a notice in Form No. 3 demanding surrender of possession may be served on the occupant or holder of evacuee property, calling upon him to surrender possession to the Custodian or a person authorised by him in this behalf within the time specified in the notice, provided that in an emergent case, the Custodian may require the occupant to give up possession immediately and the premises may be sealed at once:Provided that in cases where the Custodian is satisfied that the occupant or the holder of evacuee property is tampering with the evacuee property and that possession of the property by the occupant or holder is against the interest of the evacuee or such possession comes in the way of smooth management of the evacuee property, the Custodian may require the occupant or the holder to give up possession forthwith and the premises may be sealed at once:(2)The notice under sub-rule (1) shall be signed by an officer not below the rank of an Assistant Custodian.]
