Section 4 in The Goa, Daman and Diu Land Revenue (Alluvion and Diluvion) Rules, 1969
4. Disposal of alluvial land.
(1)When alluvial land formed on any bank or shore, it shall be disposed of by the Collector in the manner provided in sub-section (1) of Section 22.(2)If the occupant of the bank or shore does not accept the offer made by the Collector and the alluvial land is not required for any public or Government purpose, it may be disposed of by public auction to the highest bidder.
