Section 51(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)Any person who, either by himself or at the instance of any other person, commences, undertakes or carries out development of, or changes the use of any land -(a)in contravention of any Development Plan; or(b)without obtaining a certificate regarding development charge under section 43; or(c)without the permission as required under this Act; or(d)in contravention of any condition subject to which such permission has been granted; or(e)after the permission for development has been revoked under section 50; or(f)in contravention of the permission which has been modified under section 50,shall be punishable with fine which may extend to [One lakh rupees] [Substituted by the Amendment Act 5 of 1998.] and in the case of a continuing contravention with a further fine which may extend to [ten thousand rupees for every day] [Substituted by the Amendment Act 5 of 1998.] during which such contravention is continued after conviction for the first such contravention.
