Section 17(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)The Collector or other officer aforesaid may after taking into consideration the result of such inquiries, by notice, direct that any source of water-supply be cleaned, improved, repaired or otherwise protection from contamination, or that such additional source or sources of water-supply be provided, as the case may be:Provided that before issuing a notice under this sub-section, the Collector or other officer aforesaid shall give the authorities or persons interested a reasonable opportunity to make any representations they may wish to make and consider the same.
