Section 37(1) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(1)The Collector may permit the laying of water mains, pipes, and underground cables and construction of cess-pools, through, on, over or underneath any Government land on payment of an annual sum not exceeding 5 per cent. of the market value of the land occupied for the purpose, subject to a minimum of one rupee, on such conditions as the Collector may, in consultation with the Principal Engineer, Public Works Department deem fit to impose.
