Section 18(1) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(1)Where there is a bona fide doubt as to the person or persons to whom the rent is payable or where the address of the landlord or his authorised agent is not known to the tenant, [or the landlord refuses to accept the rent from the tenant] [Words inserted by Amendment Act (No. 12 of 1992) published in the Official Gazette, Series I No. 25 dated 22-9-1992 and came into force w.e.f. 11-4-1992.] he may deposit such rent with the Controller in the prescribed manner.
