Section 386(17) in The City of Panaji Corporation Act, 2002
(17)Waterworks. - (a) waterworks;(b)the inspection of waterworks;(c)the power to enter waterworks;(d)the protection of waterworks from waste, injury, or contamination;(e)fire-hydrants;(f)boating, fishing or bathing in any waterworks;(g)the terms and conditions of the supply of water to lands and buildings and the provision of meters;(h)the cutting-off private water supplies and the regulations of water supply;(i)the prevention of fraud in connection with water-supply or the use of meters;(j)the digging or construction of any new well, tank, pond, cistern or fountain;(k)the prevention of the pollution of water within the city;