Section 37(4) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(4)If any tenant makes any default in observing the standards of programme referred to above he shall -(i)for the first season in which the default occurs, be issued a warning;(ii)for the next season in which a default occurs, be liable to pay additional rent to the landlord of ten per cent over and above the rent payable by him, if the default is not due to any act of omission on the part of the landlord; and(iii)for the succeeding season in which the default occurs again be liable to be evicted from the land under an order of the Mamlatdar.
