Section 51 in The Goa, Daman and Diu Town and Country Planning Act, 1974
51. Penalty for unauthorised Development, etc.
(1)Any person who, either by himself or at the instance of any other person, commences, undertakes or carries out development of, or changes the use of any land -(a)in contravention of any Development Plan; or(b)without obtaining a certificate regarding development charge under section 43; or(c)without the permission as required under this Act; or(d)in contravention of any condition subject to which such permission has been granted; or(e)after the permission for development has been revoked under section 50; or(f)in contravention of the permission which has been modified under section 50,shall be punishable with fine which may extend to [One lakh rupees] [Substituted by the Amendment Act 5 of 1998.] and in the case of a continuing contravention with a further fine which may extend to [ten thousand rupees for every day] [Substituted by the Amendment Act 5 of 1998.] during which such contravention is continued after conviction for the first such contravention.(2)Any person who continues to use or allows the use of any land or building in contravention of the provisions of a Development Plan without having been allowed under section 42, or where the continuance of such use has been allowed under that section, continues such use after the period for which the use has been allowed or without complying with the terms and conditions under which the continuance of such use is allowed, shall be punishable with fine which may extend to [ten thousand rupees] [Substituted by the Amendment Act 5 of 1998.], and in the case of a continuing contravention with a further fine which may extend to [five hundred rupees] [Substituted by the Amendment Act 5 of 1998.] for every day during which such contravention is continued after conviction for the first such contravention.(3)[ An offence under this section shall be cognizable.] [Inserted by the Amendment Act 5 of 1998.]
