Section 24(1) in The Goa, Daman and Diu Public Health Act, 1985
(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.
