Section 133 in Goa Co-operative Societies Rules, 2003
133. Fees for non-occupancy of plot or dwelling unit.
- A member of a co-operative housing society who has been given consent under section 107 of the Act for parting possession of his plot of land or dwelling unit shall pay every month to the society a non-occupancy fee not exceeding 5% of the fees or compensation as provided in the document between the member and sub-allottee as may be laid down in the bye-laws of the society:Provided that no such fees shall be paid if possession of such plot or dwelling unit is parted with by a member, to a member of his family as defined in 'Explanation' under section 6 of the Act.
