Section 30 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
30. Building sites may be granted by the Government for industrial or commercial purposes under section 28 on alienable and impartible tenure on payment of such occupancy price as may be fixed by the Government.
- The grant shall be subject to the conditions under rule 39 and the following conditions, namely:-(a)that except with the previous permission of the Government, neither the land shall be sub-divided nor the land or any sub-division thereof be disposed of;(b)that the land shall not be disposed of except along with the constructions thereon and the factory plant and other installations, if any, and the land so disposed of shall not, except with the approval of the Government, be used for a purpose other than the purpose for which it was initially granted;(c)that on disposal of the land along with the factory plant, structures and other installations by way of sale, the Government shall be entitled to half the unearned income, and where such land is sold without any constructions aforesaid, the Government shall be entitled to unearned income not exceeding 90 per cent as the Government may decide;(d)that if the Government has reason to believe that any misrepresentation or concealment is made in regard to the sale price, the sale shall be voidable at the discretion of the Government.Explanation. - For the purpose of this rule, unearned income means an amount equal to the difference between the price realised by way of sale and the occupancy price paid to Government at the time of the grant or as the case may be, the price at which the land was purchased immediately before such sale.
