Section 76D(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)If any such work is begun or completed without such prior permission, the competent authority may either,-(a)by written notice, require the owner or other person who has done such work to fill up or demolish such work in such manner as the competent authority may specify; or(b)grant written permission to retain such work, but such permission shall not exempt such owner from proceeding for contravening the provisions of sub-section (1).
