Section 10(5) in The Goa Sewerage System and Sanitation Services Management Rules, 2010
(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.
