Section 76C(3) in The Goa, Daman and Diu Public Health Act, 1985
(3)Where the nuisance arises or exists or is likely to arise or recur in connection with the construction, reconstruction or demolition of any premises or any part thereof, the competent authority may, in addition to serving any notice on any one or more of the persons mentioned in sub-section (1) serve any such notice on the architect, contractor or other person employed to carry out such work of construction, reconstruction or demolition, as the case may be, and also on any sub-contractor employed by such contractor or other person or any one or more of such contractor, person and sub-contractor.Explanation :- For the purpose of this section, a nuisance shall include. -(a)any pool, ditch tank, well, pond, quarry hole, drain water-course or any collection of water or(b)any cistern or other receptacle for water or any article or thing capable of collecting rain water during the monsoon season whether within or outside a building or (c) any land on which water accumulates or is likely to accumulate or (d) any premises or part of any premises occupied, or unoccupied or under construction, reconstruction or demolition which, in the opinion of the competent authority, is or is likely to become a breeding place of mosquitoes.
