Section 13(4) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969
(4)If at the time of taking possession of the building or evicting the person in occupation of the building, it is found that the building contains any furniture or any other articles which are not in the nature of permanent fixtures of the building, the officer authorised under sub-rule (1) shall make a panchanama of such furniture and articles and as far as possible keep them locked in one room and put a seal thereon. He shall also submit a report alongwith the panchanama to the Controller.
