Section 35 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
35. Tenant's right to essential services.
(1)No landlord either himself or through any person purporting to act on his behalf shall, without just and sufficient cause, cut off or withhold any essential supply or service of the building let to him.(2)If a landlord contravenes the provisions of sub-section (1), the tenant may make an application to the controller complaining of such contravention.(3)If the Controller is satisfied that the essential supply or service was cut off or withheld by the landlord with a view to compel the tenant to vacate the building or to pay an enhanced rent, the Controller may pass an, order directing the landlord to restore the amenities immediately, pending the inquiry referred to in sub-section (4).Explanation. - An interim order may be passed under this sub-section without giving notice to the landlord.(4)If the Controller, on inquiry, finds that the essential supply or service enjoyed by the tenant in respect of the building was cut off or withheld by the landlord without just and sufficient cause, he shall make an order directing the landlord to restore such supply or service.(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
