Section 10(2) in The Goa Sewerage System and Sanitation Services Management Rules, 2010
(2)The Chief Engineer may cause inspection of building sewerage, wastewater/sewerage systems of public places causing nuisance and pollution posing threat to sanitation and public health and order for rectification of defects and disconnect if so warranted, sewerage connection and/or water supply connection from the sewerage system and/or water supply distribution network respectively, until such time the nuisance or pollution is removed by the consumer at his cost to the satisfaction of the Chief Engineer.
