Section 15(6) in The Goa Sewerage System and Sanitation Services Management Rules, 2010
(6)Unless otherwise advised by the Technical Committee, the following categories of wastewater/sewage shall not be connected to the public sewer system, notwithstanding the fact that they meet the standards/specifications/characteristics as laid down hereinabove.(a)Storm water, surface water, ground water, roof run-off, or sub-surface polluted water.(b)Liquid or liquefied wastewater/sewage resulting from all categories of hazardous wastes specified in the Schedule to the Hazardous Waste (Management and Handling) Rules, 1989 and amendments thereof.(c)Industrial effluents not treated to the standards laid down by the Goa State Pollution Control Board.(d)Bio-medical wastes in liquid or liquefied form and wastewater/sewage resulting out of liquid ash after incineration.(e)Leachet or any liquefied discharges from the process on solid waste.(f)Any other wastewater/sewage causing disruption or nuisance by virtue of its entry into the public sewer system.
