Section 36(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)If any latrine opening on any street, whether such latrine be erected before or after the commencement of this Act, is so placed or constructed as to be nuisance or offensive to public decency, the Health Officer may, by notice in writing require the owner to remove it or to carry out such improvement therein and within such time as may be specified in the notice.
