Section 36(1) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(1)The Collector may permit the construction of steps, chabutras, takhtas, bridges across drains for access, a balcony or any other aerial projection over Government land on payment of an annual sum not exceeding 5 per cent of the value of the land used for such construction or below the balcony or other aerial projection, as the case may be, subject to a minimum of one rupee.
