Section 22(1) in The Goa, Daman and Diu Public Health Act, 1985
(1)No owner of any building having more than one independent residential unit, which may be constructed or re-constructed after the commencement of the Third Amendment Act, 1993 shall occupy it, or cause or permit it to be occupied until he has obtained a certificate from the Health Officer,-(i)that there is within such building or within reasonable distance therefrom, a supply of wholesome water sufficient for the domestic purpose of the inmates of such building, and(ii)if such building has a sump or overhead tank, that they are provided with such mosquito proof arrangement as may be prescribed.
