Section 15(4) in The Goa Sewerage System and Sanitation Services Management Rules, 2010
(4)The Executive Engineer shall decide about the location, specifications and other technical parameters of the manhole or inspection chamber, in the event more than one building sewerage systems are to be joined with one and the same manhole on public sewerage system. This manhole or inspection chamber shall not be constructed in any of the privately owned premises of the parties or consumers concerned. The Executive Engineer shall connect or extend the sewerline to any other premises to facilitate additional connections to the manhole or inspection chamber, so constructed by other consumer. No cost adjustment shall be effected for the previous consumers in such cases.
