Section 4 in The Goa Sewerage System and Sanitation Services Management Rules, 2010
4. Categories of Consumers.
- Categories of Consumers who could avail the services under the Act shall be as specified below:(1)Domestic Category:(i)Consumers having treated piped water supply connection lawfully obtained from water supply systems controlled by PWD; and(ii)Consumers having their own arrangements, partly or fully, for potable water or otherwise, resulting into the generation of wastewater/sewage.(2)Commercial Category:(i)Consumers having treated piped water supply connection for commercial use lawfully obtained from water supply systems controlled by PWD; and(ii)Consumer availing water supplied by PWD or other person through a tanker to make up their demand for commercial use or otherwise, resulting into generation of wastewater/sewage.(3)Industrial Category:Small industrial establishments engaged in fabrication, manufacture, or process industry having any kind of water supply arrangement, permanent or otherwise, which results into generation of wastewater/sewage.(4)Public Places:Public places generating wastewater/sewage.
