Section 3 in The Goa Sewerage System and Sanitation Services Management Rules, 2010
3. Procedure for availing facility of sewerage system, form of application etc.
(1)Every person intending to avail the facility of sewerage system or use of sanitation services managed by PWD, shall make an application in Form I hereto to the concerned Assistant Engineer with the following documents and fee as specified in rule 5 hereto,-(a)Location sketch with landmarks in the vicinity of applicant's premises.(b)Site plan showing boundaries, layout of building sewerage showing relative levels of manholes and locations, plumbing lines supplying drinking water, also indicating any other source of water in the premises, duly certified by the plumber holding valid registered license issued by PWD.(c)Documents concerning ownership e.g. sale deed, order of tenancy/mundcar, etc.(d)Occupation certificate.(e)Document asking to avail sewerage connection issued by the Municipality or Panchayat.(f)Affidavit and undertaking in Forms III and IV, respectively, hereto.Nearest consumer's details regarding water supply, sewerage connection, electricity supply, telephone connection and certified copy of latest bill paid by him.(2)After verifying the documents and making inquiry regarding feasibility of providing the sewerage connection at site, the Assistant Engineer may advise the applicant regarding modifications required in the sewerage and plumbing lines of the building. He shall ask the applicant to pay the security deposit and then release the connection after compliance of his advice and on signing the agreement in Form II hereto.(3)Every application received under sub-rule (1) shall be disposed by the concerned Assistant Engineer as per provisions of sub-sections (3) and (4) of section 3 of the Act.
