Section 60 in The Goa, Daman and Diu Public Health Act, 1985
60. Power of entry of Officers to take preventive measures.
(1)The Health Officer or any person authorized by him in this behalf, may(a)at all reasonable hours, inspect with or without assistants any place in which any notified disease is reported or suspected to exist without notice in the case of factories, workshops, work-places, offices and the like and after giving such notice as may appear to him reasonable in other cases including dwelling houses; and(b)take such measures as he may consider necessary to prevent the spread of such disease beyond such place.(2)The powers conferred by sub-section (1) on the Health Officer may, in local areas, be exercised also by the local authority or any person authorised by such authority.
