Section 100(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)Subject to the provisions of this Act and the rules made thereunder, and with the previous sanction of the Government, every Planning and Development Authority shall, by a notification, levy a charge (hereinafter called the Development Charge) on the carrying out of any development or the institution or change of use of land for which permission is required to be obtained under Chapter VII, in the whole or any part of the Planning area, at the rates specified in section 101:Provided that different rates may be specified for different parts of the planning area.
