Section 10(7) in The Goa Sewerage System and Sanitation Services Management Rules, 2010
(7)If it is detected by or brought to the notice of Executive Engineer that public sewerage system is malfunctioning or choked due to any reasons whatsoever, resulting into nuisance, accumulation of filth, he shall cause to inspect the site immediately and take steps to restore the functioning of sewerage system. He shall recover the cost involved, if in his opinion the cause is attributable to the consumer, by giving suitable notice, to effect the payment within the period specified in the notice.
