[16th
March 2023] In exercise of the powers
conferred by section 8 read with sub-section (3) of section 4 of the Goa
(Regulation of Land Development and Building Construction) Act, 2008 (Goa Act 6
of 2008) and all other powers enabling it in this behalf, the Government of Goa
hereby makes the following Rules, namely:- (1)
These rules may be called the Goa (Regulation
of Land Development and Building Construction) Relaxation Rules, 2023. (2)
They shall come into force at once. (1)
In these rules, unless the context otherwise
requires,- (a)
"affordable housing project" means
housing project using at least 60 percent of FAR for dwelling units of carpet
area not more than 60 sq. mts. (b)
"Act" means the Goa (Regulation of
Land Development and Building Construction) Act, 2008 (Goa Act 6 of 2008); (c)
"Government" means the Government
of Goa; (d)
"setback" means setback as defined
in clause (122) of regulation 2 of the Regulations. (2)
Words and expressions used in these rules but
not defined shall have the same meanings as are respectively assigned to them
in the Act. (i)
in new plotted developments, schemes proposed
in properties having an area of 1 lakh sq. mts. and more, minimum size of plots
may be relaxed to not less than 100 m2 in respect of not more than 70% of plots
and minimum plot size of remaining plots may be relaxed upto not less than 150
m2 provided that the construction in these plots is limited to G+ 1 upper
storey only. Frontage of these plots may
be relaxed upto 10 mts. and side setbacks in respect of these plots may be
relaxed upto 1.5 mts. In such development, common parking area shall be
separately earmarked within the open space to the extent not exceeding 20% of
its area in organized manner, and/ or in separate earmarked area at the rate of
one Equivalent Car Parking Space (ECS) for every plot; (ii)
in case of affordable housing projects, area
of all categories of rooms may be relaxed by 20% of the standards specified in
the Regulations except the constructions where relaxation towards the same is
already specified in the Regulations. (iii)
in case of plot affected by road widening
area, which render construction unfeasible by maintaining front and rear
setbacks, relaxation may be considered to rear setback to not less then 1.5
mts. for buildings upto G+1 storeys, provided further that, in no case, such
relaxation shall be availed if construction is otherwise feasible with building
having linear dimensions upto 9.0 mts., perpendicular to the road. (iv)
in order to make an existing housing project
or any building complex inclusive for people with disabilities and for senior
citizens, facilities like lifts, ramps for wheel chair and allied facilities may
be permitted by relaxing the setback, Coverage/FAR restrictions.Goa
(Regulation Of Land Development And Building Construction) Relaxation Rules,
2023
The Government may relax the Regulations for implementation of Government
policies including land development for inclusive housing and affordable
housing to the extent of,-
Any request made for availing relaxation to the extent as specified in rule 3
above shall be processed by the Chief Town Planner (Planning) for obtaining
decision of the Government.