Section 10(4) in The Goa Sewerage System and Sanitation Services Management Rules, 2010
(4)In the event of any developmental activity is undertaken by the authorities/department or agencies of Government of Goa, Government of India, private developers, Government undertakings, which will affect existing or proposed sewerage system and sanitation services under control of P.W.D., the Chief Engineer should invariably be consulted by the respective authority department or agency before commencement of such developmental activity and the actual cost involved in restoring, repairing or reconstruction of sewerage and sanitation services affected shall be borne by concerned authority/department or agency as determined by the Chief Engineer. The funds to cover the cost restoration should be deposited with the Chief Engineer before commencement of the work.
