Section 24 in The Goa, Daman and Diu Public Health Act, 1985
24. Power of Health Officer to require drains to be constructed.
(1)If any premises are, in the opinion of the Health Officer, without sufficient means of effectual drainage, he may, by notice direct the owner of such premises to construct a drain leading therefrom to the nearest public drain or other place set apart by the local authority for the discharge of sewage:Provided that if in the opinion of the Health Officer, there is no public drain or other place set apart for the discharge of sewage within a reasonable distance of such premises, he may, by notice, require the owner of the premises to construct -(i)a closed cesspool, septic-tank, filter or other work of such material, size and description, as he may direct; and(ii)a house-drain communicating with such closed cesspool, septic-tank, filter or other work.(2)Where by reason of a local authority changing its system of drainage or undertaking a new system of drainage, it becomes necessary for the owner of any premises to reconstruct or alter any drain the cost of the reconstruction or alteration of such drain shall be borne wholly by the local authority, or wholly by the owner, or partly by the local authority and partly by the owner, in accordance with such rules as may be prescribed.
