Section 15 in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969
15. Standard rate of non-agricultural assessment.
(1)For purposes of determining the standard rate of non-agricultural assessment, the Collector shall, on the basis of the full market value of plots ascertained in accordance with the principles enunciated in the preceding rule, first estimate the full market value of non-agricultural land in each block separately for each of the fifteen years immediately preceding the year in which the standard rate of non-agricultural assessment is to be fixed.(2)On the basis of the full market value determined for the preceding fifteen years under sub-rule (1), the Collector shall estimate the full market value of land per square metre in each block.(3)The standard rate of non-agricultural assessment per square metre of land in each block shall be equal to 1.25 per cent of the full market value estimated under sub-rule (2).(4)The Collector shall submit to the Government for approval the standard rate determined under sub-rule (3).(5)The Government may modify the Collector's proposal in respect of standard rate to such extent as it may deem fit.(6)The standard rate approved by the Government shall be published in the Official Gazette; and that rate shall come into force on the expiry of three months from the date of such notification in the Official Gazette. The standard rate shall before it is brought into force also be pasted on the notice board in the Office of the Mamlatdar.(7)The standard rate fixed under sub-rule (3), shall remain in force for a period of ten years, and thereafter, be deemed to be in force until it is revised.
