Section 17(1) in The Goa, Daman and Diu Public Health Act, 1985
(1)The Collector or any other officer appointed by the Government in this behalf, may cause inquiries to be made in any local area or part thereof, with a view to ascertaining -(a)whether the source of water-supply for such local area or part is contaminated from any cause against which effective means or protection can be taken; and(b)whether the provision of any additional source or sources of water-supply is necessary for such local area or part thereof.
