Section 80 in The Goa, Daman and Diu Public Health Act, 1985
80. Prohibition of interference with such works.
(1)No person shall, without the consent of the Health Officer interfere with, injure, destroy or render useless, any work executed on any land or buildings, by or under the orders of the Health Officer with the object of preventing the breeding of mosquitoes therein.(2)If the provisions of sub-section (1) are contravened by any person, the Health Officer may re-execute the work or replace the materials or things as the case may be, and the cost of doing so shall be recovered from such person in the same manner as if it were a property tax.
