Section 76(1) in The Goa, Daman and Diu Public Health Act, 1985
(1)If the provisions of this section have been extended to any local area, no person or local authority shall, after such extension-(a)have, keep or maintain within such area any collection of standing or flowing water in which mosquitoes breed or are likely to breed; or(b)cause, permit, or suffer any water within such area to form a collection in which mosquitoes breed or are likely to breed, unless such collection has been so treated as effectively to prevent such breeding.Explanation :- Troughs used for cattle and in frequent use shall not, until the contrary is proved, be deemed to be collections of water in which mosquitoes breed or are likely to breed.(c)[ leave wells in any Municipal area permanently disused without hermetically sealing or closing them with mosquito-proof arrangements as specified by the Health Officer;] [Inserted by the Amendment Act 7 of 1994.]
