Section 33(1) in The Goa Health Services Development Act, 2008
(1)Any person who, whether at his own instance or at the instance of any other person, undertakes or carries out construction of, or alterations to, any building in a health estate contrary to the terms under which he holds such building or land under this Act or any rules made thereunder shall, on conviction be punished with fine which may extend to ten thousand rupees, and in the case of a continuing contravention with a further fine which may extend to five hundred rupees for each day during which such offence continues after conviction for the commission of first offence.
