Section 37 in The Goa, Daman and Diu Public Health Act, 1985
37. Certain things to be nuisances.
- Without prejudice to the generality of the definition of the expression "nuisance" contained in clause (22) of section 2, the following shall be deemed specifically to be nuisances for the purposes of this Chapter -(1)any premises in such a state as to be prejudicial to health;(2)any pond, pool, ditch, gutter, water-course, water-trough, latrine, cesspool, drain or ash-pit which is so foul or in such a state as to be prejudicial to health;(3)any animal kept in such a place or manner as to be prejudicial to health;(4)any accumulation or deposit of refuse or other matter which is prejudicial to health;(5)any factory, workshop or workplace, which is not provided with sufficient means of ventilation or in which sufficient ventilation is not maintained, or which is not kept clean or not kept free from noxious effluvia, or which is so overcrowded while work is carried on as to be prejudicial to the health of those employed therein;(6)any fireplace or furnace which does not as practicable consume the smoke arising from the combustible used therein, and which is used for working engines by steam, or in any mill, factory, dye-house, brewery, bakehouse or gas-work, or in any manufacturing or trade process whatsoever;(7)any chimney sending forth smoke in such quantity as to be a nuisance; and(8)any noise, vibration, dust, cinders, irritating smell, noxious vapours or offensive odour produced by a factory, workshop or workplace or an installation and which is a nuisance to the neighbourhood.
