Section 58 in The Goa, Daman and Diu Public Health Act, 1985
58. Occupation of houses to prevent the spread of infection.
(1)The Health Officer may, in cases of emergency, with the sanction of the Collector enter upon, occupy and use, or depute any person to enter upon, occupy and use, without having recourse to the provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894), any building or place which in the opinion of the Health Officer, is required, and is suitable for any purposes connected with the prevention or control of infection from a notified disease:Provided that, if the building or place is occupied notice shall be given in writing to the occupant, or be conspicuously affixed on such building or place not less than thirty-six hours before it is entered upon.(2)The owner or lessee of such building or place shall be entitled to compensation for any damage or expenses incurred and to a reasonable rent for the period during which it had been occupied or used for any of the purposes referred to in sub-section (1). Such compensation and rent shall be fixed by the Collector.(3)The Health Officer shall, when any such building or place ceases to be occupied or used for any of the purposes aforesaid, cause it to be thoroughly disinfected and cleaned.
