Section 9 in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969
9. Regularisation of unauthorised use.
- Where any land is used unauthorisedly in contravention of the provisions of section 32, and the Collector is satisfied that had the holder applied for necessary permission under that section, his application would not have ordinarily been rejected on any of the grounds specified in clause (c) of sub-section (2) of section 32, the Collector, may, if the holder so desires, and after consulting the Town and Country Planning Department, instead of taking action under rule 8, regularise such unauthorised non-agricultural use, subject to the following terms and conditions, namely:-(i)that the holder shall pay non-agricultural assessment on the land with reference to the altered use, since the commencement of that use;(ii)that the holder shall pay such fine not exceeding forty times the non-agricultural assessment on the land with reference to the altered use, as the Collector may fix.(iii)that the holder shall abide by the conditions specified in rule 4 so far as they are applicable, and such other conditions as the Collector may deem fit to impose.
