Section 15(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)A local authority may, with the previous sanction of the Government-(a)construct, lay or erect filters, reservoirs, engines, conduits, pipes or other works outside the limits of its local area for supplying water within its area;(b)purchase or take on lease any water-work, or any right to store or to take, convey water, either within or without the limits of its local area; and(c)contract with any local authority or other person or agency for the supply of water.
