Section 90 in The Goa, Daman and Diu Public Health Act, 1985
90. Sanitary arrangements, etc.
- The local authority within whose jurisdiction a fair or festival is held, or if it is held within the jurisdiction of two or more local authorities, any person or committee appointed by such local authority jointly, shall make provision for-(1)the demarcation and preparation of the site of the fair or festival;(2)the clearing and draining of the site;(3)the disposition of the several parts of the fair or festival, including the alignment of roads within the site;(4)the supply in sufficient quantities of water fit for drinking and cooking purposes for the use of persons resorting to the fair or festival and the proper preservation of such water;(5)the accommodation of pilgrims and visitors, to such extent as may be practicable;(6)the lighting of the fair or festival;(7)the supply by suitable persons of whole-some food, at reasonable rates, to persons resorting to the fair or festival and the proper supervision and inspection of all food prepared or offered for sale or stored or in course of transit within the fair or festival;(8)the collection, removal and disposal of refuse, rubbish and sewage;(9)the supply and maintenance of suitable latrines for the use of persons resorting to the fair or festival;(10)the detection and segregation of cases of infectious diseases and the prevention of the introduction and spread of such diseases;(11)the employment of adequate medical staff, the provision of medical relief, and the furnishing of hospital accommodation both of general and isolation purposes; and(12)such other purposes as may be prescribed.
