Section 52 in The Goa, Daman and Diu Public Health Act, 1985
52. Prohibition of the use of water from suspected source.
(1)If it appears to the Health Officer that the water in any tank, well or other place, if used for drinking or any other domestic purpose, is liable to endanger or cause the spread of any infectious disease, he may, by public notice, prohibit the removal for use of the said water generally or for any specified domestic purpose and shall direct the local authority to provide alternate source of water within a reasonable distance.(2)No person shall remove or use any water in respect of which any such notice, has been issued in contravention of the terms thereof.
