Section 16A(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)Whoever undertakes any work or development in contravention of the regional plan as in force, shall be punished with fine [simple imprisonment which may extend to one year, or with fine of Rs. 10.00 Lakh or with both.] [Substituted 'which may extend to Rs.1.00 lakh.' by Goa Act No. 3 of 2018]
