Section 5 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969
5. The manner of depositing rent under Section 18(1) and sending copy of the application under section 18(3).
(1)A tenant, who desires, to deposit rent under sub-section (1) of section 18 shall either personally or through an authorised agent make an application to the Controller in writing.(2)On the application made under sub-rule (1), the Controller shall pass an order directing the Treasury Office specified in the order to accept the deposit of the rent. He shall also countersign the challan form in triplicate.(3)The tenant shall thereafter deposit the rent in the Treasury Office as directed by the Controller.(4)The Controller on such deposit of the rent shall issue an order in Form III to the landlord or persons claiming to be entitled to the rent.
