[27th
April 2023] In exercise of the powers
conferred by section 75 of the Indian Stamp Act, 1899 (Act 2 of 1899), as in
force in the State of Goa, the Government of Goa hereby makes the following
rules so as to further amend the Goa Stamp (Determination of True Market Value
of Property) Rules, 2003, namely:- (1)
These rules may be called the Goa Stamp
(Determination of True Market Value of Property) (Amendment) Rules, 2023. (2)
They shall come into force on the date of
their publication in the Official Gazette. "(1)
The Collectors shall prepare an annual
statement of rates showing average rates of lands, and a Working Group
Committee constituted by the Government shall prepare an annual statement of
rates showing average rates of built up properties, situated in every Taluka,
Municipality or local body area in their respective district with the help of
such other officers as may be appointed by the Government from time to time and
submit the same for approval to the Government, latest by 31st October of each
year. (2) The data in respect of average rates of lands
and built up properties in every Taluka, Municipality or local body area shall
be arranged in the annual statement of rates as far as possible in
ward-wise/zonewise manner in respect of urban properties and in respect of rural,
developing and coastal properties, taluka-wise and villagewise, as the case may
be. For the purpose of average annual rates, properties may be divided into
groups, sub-groups or classes after taking into account the type of the land,
types of construction, location and situational advantages or disadvantages of
property. While working out such average rates the Collectors and the Working
Group Committee shall take into account the established principles of valuation
and any other details that are deemed necessary. (3) The Government shall, by an order, notify
annual statement of rates showing average rates of land and built up properties
situated in every Taluka, under the heads "urban, developing, coastal,
rural and similar areas" (hereinafter called the "annual statement of
rates") as soon as they are made for the first time, and, thereafter,
every year on the 1st day of January, taking into account the average rates of
lands prepared and submitted by the Collectors and the Working Group Committee. (4) (a) If the Government is not in a position to
notify the annual statement of rates as mentioned in sub-rule (3) above, on the
1st day of January in any year due to any unforeseen administrative
difficulties or otherwise, the rates mentioned in the annual statement of rates
for the year immediately preceding thereto shall continue to be in force as
modified by interim orders to be similarly notified as and when deemed
necessary, keeping in view the change in market rates of immovable properties. (b) Pending the completion
of preparation of the annual statement of rates as laid out in sub-rule (3)
above, the Government may, by order, issue interim statement of rates by
classifying the land and built up properties under different categories like
municipal areas, developing areas, rural areas, coastal areas and other
categories which shall remain in force till the coming into force of the annual
statement of rates in terms of sub-rule (3) of rule 4. (5) The Collectors and the Working Group Committee
shall annually supply to the Registering Officers in the district, a copy of
the above annual statement showing the average rates of lands and built up
properties, as the case may be. Every registering officer shall cause a copy of
such statement to be affixed at the notice board of the Registration Office. (6) Every Registering Officer, shall, while
registering any instrument produced before him for registration, verify the
market-value of land and built up property from the above statement and if the
market-value as stated in the instrument is less than the minimum value
prescribed in the statement, he shall refer the same to the Collector of the
District for determination of true market-value of the land/built up property
which is the subject matter of the instrument and for determination of the
proper duty payable thereon".Goa
Stamp (Determination Of True Market Value Of Property) (Amendment) Rules, 2023
In rule 4 of the Goa Stamp (Determination of True Market Value of Property)
Rules, 2003, for sub-rules (1) to (6) the following sub-rules shall be
respectively substituted, namely:-