Section 46 in The Goa, Daman and Diu Public Health Act, 1985
46. Prohibition of the deposit of rubbish, etc. in streets, etc.
(1)No person shall deposit or cause or suffer any member of his family or house hold to deposit any carcasses of animals, any dust, dirt, dung, ashes, or refuse or filth, earthenware or other rubbish, or any other thing which is or may be a nuisance in any a street, or in any arch under a street, or in any drain beside a street, or on any open space or on any quay, jetty or landing place of or any part of the sea-shore, or on the bank of any water-course, except in such receptacles as may be provided at such places, in such manner and at such hours, as may be fixed by the local authority.(2)No person shall cause himself or cause, permit or suffer any member of his family or household to ease himself in any such street, arch, drain, open space, quay, jetty, landing place, sea-shore or bank aforesaid.(3)Any person easing himself in any private open space shall immediately cover up the excreta with earth.
