Section 9(3) in Goa (Regulation of Land Development and Building Construction) Act, 2008
(3)The Town and Country Planning Department shall consider the applications for issuing of No Objection Certificate if it is satisfied after such scrutiny of plan and/or site inspection, deemed to be necessary, that the proposed land development and/or construction of building is in conformity with:-(a)Regional Plan for the State in force and the Outline Development Plans/Zoning Plans in force prior to 16th May, 2007.(b)Planning and Development Authority (Development Plan) Regulations, 2000, published in the Official Gazette, Extraordinary No. 3, Series I No. 22, dated 28th August, 2003, with exception of regulations governing farm houses:Provided that -(a)no land development shall be permitted in any areas having gradient of more than 25%;(b)farm houses shall be permitted only in plots with minimum area of 4,000 square meters and coverage 2.5 % and F.A.R. 5 and height 5.5 meters, following the guidelines issued by the Town and Country Planning Department;(c)the F.A.R in the areas regulated as per Surface Utilization Plans of Regional Plan shall be 80.
