Section 10 in The Goa Sewerage System and Sanitation Services Management Rules, 2010
10. Inspection of sewerage system, etc.
(1)The Chief Engineer may cause inspection of building, construction site or public place, and take up additional sewerage network if the public sewer is not available for effective conveyance of wastewater/sewage from such building, construction site or public place, within a distance of 30 metres from boundary of such building, construction site or are public place, so as to facilitate better wastewater/sewage management to improve sanitation and public health standards, in any part of the State.(2)The Chief Engineer may cause inspection of building sewerage, wastewater/sewerage systems of public places causing nuisance and pollution posing threat to sanitation and public health and order for rectification of defects and disconnect if so warranted, sewerage connection and/or water supply connection from the sewerage system and/or water supply distribution network respectively, until such time the nuisance or pollution is removed by the consumer at his cost to the satisfaction of the Chief Engineer.(3)The Chief Engineer, on receiving special or general order from the Director of Health Services or any other authority in pursuance of any Acts or rules framed thereunder suggesting measures necessary for improving public health administration and sanitation facilities shall to undertake the works related to such measures as soon as possible.(4)In the event of any developmental activity is undertaken by the authorities/department or agencies of Government of Goa, Government of India, private developers, Government undertakings, which will affect existing or proposed sewerage system and sanitation services under control of P.W.D., the Chief Engineer should invariably be consulted by the respective authority department or agency before commencement of such developmental activity and the actual cost involved in restoring, repairing or reconstruction of sewerage and sanitation services affected shall be borne by concerned authority/department or agency as determined by the Chief Engineer. The funds to cover the cost restoration should be deposited with the Chief Engineer before commencement of the work.(5)If, in the opinion of the Executive Engineer, any premises is without effective sewerage system, or its sewerage system is not functioning or malfunctioning, causing overflow or stagnation of sewage or wastewater resulting into nuisance or health hazard and also if the septic tanks are not maintained scientifically causing non-absorption of effluent from soak pits and further if public sewer is very much available within the distance of 30 meters from external boundary of the premises, he may by notice direct the owner, occupier, consumer or the in-charge person of public place, as the case may be, to construct suitable sewerage system leading the wastewater/sewage to the public sewer system effectively and avail the sewerage connection and related services within the time limit mentioned in the notice. As soon as the sewerage facility is made available within 30 meters from the premises, the Executive Engineer shall issue a notice to avail sewerage facility developed by P.W.D. and the owner/occupier shall immediately connect his sewerage system to the sewerage system developed by P.W.D. at his own cost within the period mentioned in the notice, failing which, the essential services like water supply, electricity shall be liable for disconnection at any time after expiry of the period mentioned in the notice.(6)If it is detected by the Executive Engineer concerned, that leakage or damage to the sewerage system of any building, has resulted into contamination of ground water, piped water, or any other source of water being used by the consumer or others the Executive Engineer shall immediately order disconnection of water supply to the said building and order the person responsible to maintain the same, to repair the same, within 24 hours. In the event no steps are taken by the consumer to stop leakage or restore damage caused within 24 hours of its occurrence, the Executive Engineer shall himself take such steps and recover the cost thereof from the persons responsible thereof.(7)If it is detected by or brought to the notice of Executive Engineer that public sewerage system is malfunctioning or choked due to any reasons whatsoever, resulting into nuisance, accumulation of filth, he shall cause to inspect the site immediately and take steps to restore the functioning of sewerage system. He shall recover the cost involved, if in his opinion the cause is attributable to the consumer, by giving suitable notice, to effect the payment within the period specified in the notice.
