Section 169(1) in The City of Panaji Corporation Act, 2002
(1)The Commissioner may, by notice, require any owner or occupier on whose land any drain, privy, latrine, urinal, absorption pit, disposal work, cesspool or other receptacle for filth or refuse for the time being exists within a fifteen meters of any spring, well, tank, reservoir, swimming pool or other source from which water is or may be derived for public use, to remove or close the same within one week from the service of such notice.
