Section 14 in The Goa, Daman and Diu Public Health Act, 1985
14. Local authorities to provide potable water.
- Wherever a local authority has made a provision for supply of drinking water for consumption by the inhabitants of the area within its jurisdiction, it shall ensure,-(a)that as far as possible, the water-supply is continuous throughout the year; and(b)that the water supplied is at all times wholesome and fit for human consumption.
