Section 27 in The Goa, Daman and Diu Public Health Act, 1985
27. Drainage of court-yard, alley, passage, etc.
- For the purpose of efficiently draining any land or building, the Health Officer may, by notice, require the owner of any court-yard, alley, lane, passage or open space-(a)to raise or pave the same with such material and in such manner as may be approved by the Health Officer and to keep such paving in proper repair; or(b)to raise the level of such court-yard, alley, lane, passage or open space.Explanation :- It shall be open to the Health Officer to require that in any case both the measures specified in clauses (a) and (b) shall be taken.
