Section 31(2) in Goa Waste Management Corporation Act, 2016
(2)Any person who uses any land or building in a waste management area/site contrary to the terms under which he holds such land or building under this Act or any rules made hereunder in this behalf shall be liable to pay fine as determined by the Corporation which may not be less than one lakh rupees, and such person shall be liable to be evicted therefrom.
