Section 17(2) in The Goa Public Health Rules, 1987
(2)The local authority or the Health Officer as the case may be, shall if there is no reason to the contrary make an Order in writing specifying therein-(i)the sum determined by way of composition;(ii)the date on or before which the sum shall be paid;(iii)the Authority before whom and the date on or before which a receipted challan shall be produced in proof of such payment; and(iv)the date on or before which the person should report the fact to the local authority or the Health Officer as the case may be.
