Section 39 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
39. Conditions of grant of land for non-agricultural purpose.
(1)Where unoccupied land is disposed of under section 21 for any non-agricultural purpose, it shall be used for the purpose for which it is granted, and be subject to such conditions as the Collector may annex to the grant in accordance with the provisions of these rules and to the payment of non-agricultural assessment as may be fixed by the Collector under the provisions of the Chapter VII of the Code and the rules made thereunder:Provided that where non-agricultural assessment in respect of the land has not been fixed under the provisions of Chapter VII of the Code the grantee shall till such assessment is fixed be liable to pay such non-agricultural assessment as may be determined by the Collector, having regard to the provisions of sections 84, 85 and 86.(2)Where the grants is of a building site, the Collector may annex the following additional conditions, that is to say,-(1)The grantee shall level and clear the land sufficiently to render it suitable for the particular non-agricultural purpose for which the land is granted;(2)The grantee shall not use the land and the building erected or to be erected thereon for any purpose other than the purpose for which it is granted without obtaining the permission of the Collector under the provisions of the Code and the rules made thereunder;(3)The grantee shall within three years from the date of the grant, erect a building of a substantial and permanent description on the land;(4)The grantee shall construct the structure in accordance with the plan approved and conditions prescribed by the local authority competent to approve the plan and prescribe such conditions or as the case may be the building bye-laws framed by the Town and Country Planning Department;(5)Two-thirds of the area of the plot shall ordinarily be left open to the sky, and only one-half, if the land is, in the Collector's opinion, of a very high value, or buildings are likely to be inhabited by poor class of persons and in areas such as bazaars and central parts of the towns which are already densely built over. The decision of the Collector on the question whether any land is of high value, any building is likely to be inhabited by poor class of persons, or whether persons belong to poor class or whether any area is already densely built over shall be final;(6)The grant shall be subject to the provisions of the Code and rules made thereunder;(7)The grantee shall construct the structure after leaving such distance from the roads in non-urban areas as the Collector may from time to time prescribe, regard being had to the locality and situation of the land in such non-urban areas;(8)Such other conditions as the Collector may under the orders of the Government impose.
