Section 52(1) in The Goa, Daman and Diu Public Health Act, 1985
(1)If it appears to the Health Officer that the water in any tank, well or other place, if used for drinking or any other domestic purpose, is liable to endanger or cause the spread of any infectious disease, he may, by public notice, prohibit the removal for use of the said water generally or for any specified domestic purpose and shall direct the local authority to provide alternate source of water within a reasonable distance.
