Section 365(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(3)No Special Notary shall be bound to draw any instrument beyond the normal office hours or on Sundays or on holidays, unless there is an emergency. The Special Notary shall, where he is required to work beyond the normal office hours, be paid by the person requiring such work, such over time fees as may be fixed by the Government, by notification. The Special Notary shall also be entitled to adequate police protection for his personal security and the security of the Notarial books.
