Section 65 in The Goa, Daman and Diu Public Health Act, 1985
65. Letting or sub-letting a building occupied by an infected person.
- No person shall, without a special permission from the Health Officer, let or sub-let or permit or suffer any prospective tenant to enter a building in which he knows or has reasons to know that a person has been suffering from a notified disease within the three months immediately preceding.
