Section 31 in Goa Waste Management Corporation Act, 2016
31. Penalty for construction or use of land and buildings contrary to terms of holdings.
(1)Any person who, whether at his own instance or at the instance of any other person, undertakes or carries out construction of or alteration to any building in any waste management area/site contrary to the terms under which he holds such building or land under this Act or any rules made hereunder shall, be liable to a fine which may not be less than fifty thousand rupees, and in the case of a continuing contravention, with a further fine which may extent to one thousand rupees for every day during which such offence continues after commission of first such offence.(2)Any person who uses any land or building in a waste management area/site contrary to the terms under which he holds such land or building under this Act or any rules made hereunder in this behalf shall be liable to pay fine as determined by the Corporation which may not be less than one lakh rupees, and such person shall be liable to be evicted therefrom.
