Section 30 in The Goa, Daman and Diu Public Health Act, 1985
30. Sullage or sewage not to be let out into street.
- No person having control over any building or land shall cause or allow -(a)the water of any sink, sewer, latrine or other sanitary convenience, or any other liquid or other matter which is, or is likely to become offensive to run into a drain, or to be thrown or put upon, any street or open space or to soak through any external wall; or(b)any offensive matter from any sewer, latrine or sanitary convenience, to run, drain or be thrown into a surface drain in any street.
