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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(2) in The Goa Sewerage System and Sanitation Services Management Rules, 2010

(2)After verifying the documents and making inquiry regarding feasibility of providing the sewerage connection at site, the Assistant Engineer may advise the applicant regarding modifications required in the sewerage and plumbing lines of the building. He shall ask the applicant to pay the security deposit and then release the connection after compliance of his advice and on signing the agreement in Form II hereto.