Section 10 in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969
10. Continuance of offending unauthorised constructions.
- Where the unauthorised non-agricultural use cannot be regularised under rule 9 and the Collector is satisfied that the demolition of the offending unauthorised construction is likely to cause heavy damage and serious inconvenience and hardship, he may, if the holder so desires and in consultation with the Town and Country Planning Department, allow such construction to stand, with the sanction of the Government, subject to conditions (i) and (iii) in the preceding rule, and the additional conditions-(a)that the holder shall pay a composition fee not less than fifty per cent of the cost incurred on the offending unauthorised construction or forty times the non-agricultural assessment payable on the land with reference to the altered use, whichever is greater;(b)that the holder shall agree in writing to demolish the offending unauthorised construction without claiming compensation if after reasonable period thereafter, he is asked to do so by the Collector in the public interest; failing which the Collector shall be so at the holder's risk and costs.
