Section 18 in The Goa, Daman and Diu Debt Relief Act, 1980
18. Board's duty to determine paying capacity.
(1)After taking account under section 16, the Board shall, in the manner provided in sub-section (2) determine the paying capacity of the debtor.(2)The paying capacity of the debtor shall, for the purposes of this Act, be deemed to be-(a)seven times of twenty per cent. of the gross value of-(i)his annual family income in the case of agricultural labourer or a rural artisan, or(ii)the annual agricultural produce of his land in the case of small farmer; or(b)the amount equivalent to twice the principal amount, whichever is lower.
