Section 31(1) in Goa Waste Management Corporation Act, 2016
(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.
