Section 53(3) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(3)Any person, who continues to carry out the development of land, whether for himself or on behalf of the owner or any other person, even after a notice has been served under sub-section (1) shall be punishable with fine which may extend to [one lakh rupees] [Substituted by the Amendment Act 22 of 1997.] and when the non-compliance is a continuing one, with a further fine which may extend to five hundred rupees for every day after the date of the service of the notice during which the non-compliance has continued or continues.
