Section 16(2) in The Goa Command Area Development Act, 1997
(2)Any Scheme so prepared shall, amongst others, set out the following, namely:-(a)area proposed to be covered under the Scheme;(b)the work or works to be executed;(c)the phasing of the Scheme, both area-wise and work-wise;(d)the sketch plan of the area proposed to be covered under the Scheme;(e)the reallocation or the realignment, if any, of a pipe outlet or the existing "irrigation" system;(f)the survey numbers covered;(g)field boundaries as existing and as proposed;(h)the compensation to be given to or recovered from the land-holders or Water Distribution Co-operative Societies, as the case may be;(i)the cost involved in the Scheme as well as in each phase thereof;(j)the charges or dues to be levied on the beneficiaries; and(k)such other matters and particulars as may be prescribed.
