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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Goa - Subsection

Section 10(6) in The Goa Sewerage System and Sanitation Services Management Rules, 2010

(6)If it is detected by the Executive Engineer concerned, that leakage or damage to the sewerage system of any building, has resulted into contamination of ground water, piped water, or any other source of water being used by the consumer or others the Executive Engineer shall immediately order disconnection of water supply to the said building and order the person responsible to maintain the same, to repair the same, within 24 hours. In the event no steps are taken by the consumer to stop leakage or restore damage caused within 24 hours of its occurrence, the Executive Engineer shall himself take such steps and recover the cost thereof from the persons responsible thereof.