Section 43 in The Goa, Daman and Diu Town and Country Planning Act, 1974
43. Prohibition of Development without payment of development charges and without permission.
- Subject to the other provisions of this Act, no development, in respect of, or change of use of, any land shall be undertaken or carried out, in an area after the application of this Act to such area-(a)without obtaining a certificate from the Planning and Development Authority concerned that the development charge as leviable under this Act has been paid or that no such development charge is leviable; and(b)without obtaining a permission under section 44:Provided that no such permission shall be necessary-(i)for carrying out such works for the maintenance, improvement or other alteration of any building which affects only its interior or which do not materially affect the external appearance of the building;(ii)subject to the provisions of sub-section (2) of section 44 for the carrying out by the Central Government or the Government or any local authority, of-(a)any work required for the maintenance or improvement of a highway, road or public street, being work carried out on land within the boundaries of such highway, road or public street;(b)any work for the purpose of inspecting, repairing or renewing any drains, sewers, mains, pipes, cables or other apparatus, including the breaking open of any street or other land for that purpose;(iii)for the excavations (including wells) made in the ordinary course of agricultural operations;(iv)for the construction of unmetalled roads intended to give access to land solely for agricultural purposes;(v)for the normal use of land which may be used temporarily for other purposes;(vi)in the case of land normally used for one purpose and occasionally used for any other purpose, for the use of land for that other purpose on occasions; or(vii)for the use, or for any purpose incidental to the use, of a building for human habitation, or any other building or land attached to such building.
