Section 8(1) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969
(1)The amount deposited by a tenant under sub-section (1) of section 32 may be withdrawn by the landlord subject to the following conditions:(i)the landlord proves to the satisfaction of the Controller or the appellate or the revisional authority with whom the amount has been deposited by the tenant that he is entitled thereto;(ii)the landlord passes a receipt in favour of the tenant for having received the deposited amount of rent; and(iii)the landlord signs an Indemnity Bond indemnifying Government against any claim for payment of the deposited rent amount.
