Section 23 in The Goa, Daman and Diu Public Health Act, 1985
23. Local authority to maintain public drains.
(1)Every urban local authority shall, so far as the funds at its disposal may permit, provide and maintain a sufficient and satisfactory system of public drains for the effectual drainage of its local area.(2)If, in the opinion of the Government, any local area or part thereof should, for any special reason, be provided with a system of public drain or with any other means of drainage, they may direct the local authority concerned to provide or execute within such time as may be fixed in this behalf, such works as may be considered necessary.(3)The local authority shall at all times keep in good repair all drains, cesspools and the like vested in or belonging to it.
