Section 26 in The Goa, Daman and Diu Public Health Act, 1985
26. Drainage for huts.
(1)Drains for the drainage of huts shall be of such size and description, and be constructed of such material as may be considered by the Health Officer to be practicable, having regard to the circumstances of the locality and the position of the nearest public drain or other place set apart by the local authority for the discharge of sewage.(2)If the Health Officer considers that a new drain should be constructed for the benefit of the occupants of any hut, he may, by notice, require the owner of the land on which such hut stands, to construct such drain and such owner shall construct such drain, and cause it to be cleansed and repaired to the satisfaction of the Health Officer.
