Section 2(22) in The Goa, Daman and Diu Public Health Act, 1985
(22)"nuisance" includes any act, omission, place or thing which causes or is likely to cause injury, danger, annoyance or offence to the sense of sight, smell or hearing or disturbance to rest or sleep or which is or may be dangerous to life or injurious to the health or property of the public or the people in general who dwell or occupy property in the vicinity or persons who may have occasion to use any public right; [and also includes any water collection in which, in the opinion of the Health Officer, mosquitoes breed or are likely to breed, unless such collection of water has been treated effectively to prevent such breeding;] [Added by Amendment Act 47 of 2001.]
