Section 15(1) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(1)Where the Rent Tribunal has fixed fair rent or a building, the landlord shall not claim, receive or stipulate for the payment of-(a)any extra sum in addition to such fair rent, or(b)save as provided in section 13 or section 14, anything in excess of such fair rent:Provided that the landlord may claim, receive or stipulate for the payment of an amount not exceeding one month's rent, by way of advance.
