Section 17(5) in The Goa, Daman and Diu Public Health Act, 1985
(5)If directions contained in the notice issued under sub-section (2) have not been satisfactorily complied with, the officer issuing the notice may himself cause the works specified in the notice to be executed, provided that he may, on sufficient cause being shown, extend the period specified in the notice, or modify or rescind any direction contained therein.
