Section 8 in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969
8. Penalties for unauthorised non-agricultural use.
- If any land is used unauthorisedly in contravention of the provisions of section 32, unless the Collector take action under the next succeeding rule or under rule 10, it shall be lawful for the Collector to require the holder thereof or any person claiming through or under him to stop such unauthorised use, pay the non-agricultural assessment on the land with reference to the altered use for the entire period of such unauthorised use, and such fine not more than eighty times the non-agricultural assessment on the land leviable with reference to the unauthorised altered use under the provisions of the Code, as he may fix:[Provided that in case the non-agricultural assessment has not yet been fixed, fine may be imposed by the Collector which shall not exceed the market value of the land, as determined by the Collector] [Inserted by Amendment Rules-1987.].
