[Act No. 28 of 2022] [03rd October,
2022] An Act further
to amend the Goa Information Technology Development Act, 2007 (Goa Act 10 of
2007). Be it enacted by the Legislative
Assembly of Goa in the Seventy-third Year of the Republic of India as
follows:-- (1)
This
Act may be called the Goa Information Technology Development (Amendment) Act,
2022. (2)
It
shall come into force at once. Substitution of section 50 for section
50 of the Goa Information Technology Development Act, 2007 (Goa Act 10 of
2007), the following section shall be substituted, namely:-- "50. Penalty for
obstruction.- (1)
Any
person who obstructs the entry of a person authorised under section 35 or any
person with whom the Corporation has entered into a contract for the
performance and execution of any act by such person, to enter into or upon any
land or building or molests such person after such entry or who obstructs the
lawful exercise by him of any power conferred by or under this Act shall, on
conviction by a competent Court, be punished with fine which may extend upto
fifty thousand rupees. (2)
If
any person removes any mark setup for the purpose of indicating any level,
boundary line or direction necessary to the execution of works authorized under
this Act, he shall, on conviction, be punished with fine which may extend upto
fifty thousand rupees."GOA INFORMATION TECHNOLOGY DEVELOPMENT
(AMENDMENT) ACT, 2022
PREAMBLE