Section 76A(3) in The Goa, Daman and Diu Public Health Act, 1985
(3)Whenever the builder on whom notice is served under sub-section (2), fails to comply with the requirements within reasonable period as specified there under, the Health Officer shall take all required anti-larval measures as may be necessary at the construction site, and recover all expenses incurred thereunder at the rate prescribed under section 76B from the builder as arrears of land revenue under the law for the time being in force.
