Section 3(1) in Goa Regularisation of Unauthorized Construction Act, 2016
(1)Any person who has carried out unauthorized construction in the property specified herein below before the 28th day of February, 2014, may make an application in Form I hereto together with application fee in the form of Court fee stamp of rupees five, documents specified in Schedule I hereto, sketch of the structure proposed to be regularised alongwith dimensions to the officer as may be authorised by the Government by Notification in the Official Gazette, not below the rank of Junior Scale Officer of Goa Civil Service, for regularisation of such unauthorized construction, within a period of [210 days] [Substituted vide the Goa (Regularisation of Unauthorized Construction) (Amendment) Ordnance, 2016 (Ordinance No.4 of 2016) published in the Official Gazette, Series I No. 38 (Extraordinary No. 5) dated 27-12-2016.] from the date of coming into force of this Act:(a)any residential, commercial or residential cum commercial unauthorised construction in applicants own property or by the applicant who is co-owner, with written consent of all other co-owners thereto, in a property jointly held by the applicant with such co-owners.(b)any unauthorized construction of a dwelling house by the applicant who is declared/registered as mundkar under the provisions of the Goa, Daman and Diu Mundkars (Protection from Eviction) Act,1975 (Act No. 1 of 1976) or a farm house constructed by the applicant who is tenant or owner of an agricultural land.(c)any unauthorized construction by the applicant in undivided property jointly held by a unit of family or families, with written consent of all other members of the family/families.(d)any unauthorized construction carried out by an institution or a person other than an individual in its property.(f)any unauthorized construction carried out by the applicant, in a property wholly owned by another person with the consent of such person.[Provided that the person who could not make application within above period may make such application within a period of thirty days from the date of coming into force of the Goa Regularisation of Unauthorized Construction (Amendment) Act, 2018 (Act 16 of 2018).] [[By the Goa Regularisation of Unauthorized Construction (Amendment) Ordinance, 2018 (Ordinance No. 1 of 2018), published in the Official Gazette Series I No. 11 (Extraordinary-2) dated 18-6-2018, the proviso inserted and 30 day's time was given ( i.e. from 18-6-2018 to 17-7-2018) to submit the applications.Thereafter by the Amendment Act 16 of 2018 period granted by the Ordinance was saved and regularized and further 30 days' more time granted from the date of coming into force of the Act 16 of 2018 i.e. from 4th October, 2018 as notified vide Notification No. 16/55/2015-RD dated 4-10-2018.]]
