Section 257 in The City of Panaji Corporation Act, 2002
257. Notice of buildings.
(1)Every person who intends to erect or re-erect a building shall submit to the Commissioner,-(a)an application in writing for approval of the site together with a site plan of the land, and, in the case of land which is the property of the Government or of the Corporation, a certified copy of the documents authorizing him to occupy the land and if so required by the Commissioner, the original document or documents, and(b)an application in writing for permission to build together with a ground plan, elevation and section of the building and a specification of the work to be done.(2)Every plan of any building to be constructed wholly or partly of masonry, submitted under sub-section (1) shall, in token of its having been prepared by him or under his supervision, bear the signature of a licensed surveyor.(3)Every document submitted under sub-section (1) shall be prepared in such a manner and shall contain such particulars as may be prescribed.(4)Nothing herein contained shall require a person to comply with the provisions of clause (b) of sub-section (1) until such time as the site has been approved by the Commissioner or such person as he may appoint.
