Section 16A in The Goa, Daman and Diu Town and Country Planning Act, 1974
16A. [ Development to conform to regional plan. [Inserted by the Amendment Act 22 of 1997.]
- [(1) No person shall undertake any work of development in contravention of any provision of the regional plan as in force, except the project/schemes/development works under taken by the Central Government or the Government, either by himself or through his servant or agent or any other person and all such development work shall be in conformity with the provisions of the regional plan](2)Whoever undertakes any work or development in contravention of the regional plan as in force, shall be punished with fine [simple imprisonment which may extend to one year, or with fine of Rs. 10.00 Lakh or with both.] [Substituted 'which may extend to Rs.1.00 lakh.' by Goa Act No. 3 of 2018]
