Section 7 in The Goa Sewerage System and Sanitation Services Management Rules, 2010
7. Delayed payment charges, penalties and fine.
(1)The delayed payment charges @ 2% of billed amount shall become due and payable if bill amount is not paid within the due date. Delayed payment charges shall be rounded off to next higher rupee.(2)The water supply connection shall be liable for disconnection without notice if three consecutive bills remain unpaid.(3)The re-connection of water supply will be effected only on payment of entire outstanding bill with 10% fine over and above the delayed payment charges as well as sewerage charges on receiving specific application for re-connection with proof of payment. The concerned Executive Engineer shall approve the re-connection.
