[16th March 2023] In
exercise of the powers conferred by sub-section (2) of section 17 read with
sub- -sections (1) and (2) of section 140 of the Goa Town and Country Planning
Act, 1974 (Act 21 of 1975) 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 (Town and Country Planning alteration/modification
in Regional Plan for rectification of inadvertent errors and correction of
inconsistent/incoherent zoning proposals) Rules, 2023. (2)
They
shall come into force on the date of their publication in the Official Gazette. (1)
In
these rules, unless the context otherwise requires,- (a)
"Act"
means the Goa Town and Country Planning Act (Act 21 of 1975); (b)
"Form"
means a form appended to these rules; (c)
"Government"
means the Government of Goa; (d)
"Regional
Plan" means the Regional Plan notified under section 15 of the Act, which
is in force; (e)
"Regulations"
means the Goa Land Development and Building Construction Regulations, 2010 as
amended from time to time. (f)
"registered
professional" means and includes Architect registered by Council of
Architecture or Engineer/Structural Engineer, Town Planner and Urban Designer,
registered under the Regulation; (2)
The
words and expressions used in these rules but not defined shall have the same
meanings as are respectively assigned to them in the Act. (1)
The
Chief Town Planner upon direction of the Government under subsection (2) of
section 17 or an application made by any person for rectification of
inadvertent error and correction of inconsistent/incoherent zoning proposal in
the Regional Plan, shall scrutinize the proposed rectification/correction as
directed by the Government or requested by the applicant and submit report with
detailed analysis including report from a registered professional and such
other reports as may be necessary to the Government for decision. (2)
Upon
decision of the Government under sub-rule (1), the Chief Town Planner
(Planning) shall carry out alternation/ modification to the regional plan only
to the extent as specified in rule 5. (3)
An
application referred in sub-rule (1) shall be made to the Chief Town Planner
(Planning) in Form A hereto along with the fees as may be notified. (a)
Public
Works Department, in case of major roads; (b)
Local
Authority/body or Goa Waste Management Corporation; in case of playgrounds/open
space or garbage management site, as the case may be; (c)
Water
Resources Department and District Collector in case of disaster management
site. (d)
Directorate
of Agriculture, in case area of the property exceeds 5,000m2 and land recorded
as rice in Form I & XIV/index of land and is low lying paddy field under
cultivation. (e)
Forest
Department in case area of the property exceeds 10,000m2. (f)
such
other authority as be deems necessary. FORM A [(See rule 3 (3)] From:__________________ _______________________ _______________________ To, _______________________ _______________________ _______________________ 1 Name and
address of the applicant 2 Survey
No., Village Panchayat and Taluka in which land is situated 3 Whether
free hold or lease hold 4 Description
of error, inconsistent/incoherent zoning proposal 5 Road
Accessibility/Status 6 Tenancy
details 7 CRZ status
(River/Sea) 8 Past commitment
(such as developments like sub- division approvals by Competent Authorities,
Conversion Sanad under Land Revenue Code, 1968, building approvals/NOCs etc. 9 Nature of
land, specify whether sloping/low lying 10 Correction/rectification
sought with justification. Enclose a report by registered professional 11 Details of
processing fee paid Date: Place: Signature
of the Applicant Enclosed
following documents: (i)
Survey
Plan. (ii)
Form
I & IV. (iii)
Ownership
documents. (iv)
Contour
Plan, photograph of the property if required.Goa (Town And Country Planning
Alteration/Modification In Regional Plan For Rectification Of Inadvertent
Errors And Correction Of Inconsistent/Incoherent Zoning Proposals) Rules, 2023
Before carrying out any alternation or modification to the Regional Plan, the
Chief Town Planner (Planning) may consult,-
The extent of alteration/modification in regional plan shall be as specified in
this Rules and as per the guidelines approved by the Government.
Every alteration/ /modification effected in the regional plan shall be notified
by the Chief Town Planner in the Official Gazette.