Section 6 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977
6. Fixation of compensation for the loss caused to the Bhatkar.
(1)A Bhatkar who is disturbed in the enjoyment of the adjoining property around the mundkar's dwelling house as a result of enjoyment of any right of supply or customary easement by or on behalf of the mundkar may apply to the Mamlatdar in Form III within six months from the date of such disturbance.(2)On receipt of such application the Mamlatdar shall hold a formal inquiry into the facts of the case, as far as practicable, in the manner prescribed in rule 14.(3)If such application is allowed, the compensation payable under sub-section (5) of section 6 shall be fixed by the Mamlatdar having regard to the same factors which are prescribed under these rules to be taken into account for determining the market value under rule 8.["6A. Fixation of compensation for the loss caused to the owner or owners of property adjoining the dwelling house of the mundkar. - The compensation payable by the mundkar to the owner or owners of the property adjoining his dwelling house for the use of such property by the mundkar for obtaining supply of electricity, pipe water or any other facility formulated under any scheme by the Government, shall be fixed by the Mamlatdar having regard to the factors to be taken into account for determining the market value under rule 8".] [Rules 6A inserted by (Amendment) Rules, 1992 (O. G. Series I No. 46 dated 13-2-1992).]
