Section 82 in The Goa, Daman and Diu Public Health Act, 1985
82. New building not to be erected on certain sites.
(1)No person shall erect a new building on any ground which has been filled up with facial or offensive vegetable or offensive animal matter or upon which any such matter has been deposited, unless and until the Health Officer certifies that such matter has been properly removed by excavation or otherwise, or has become or been rendered innocuous.(2)Against the refusal of the Health Officer to issue a certificate under sub-section (1), an appeal shall lie to the Government whose decision shall be final.
