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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Goa - Subsection

Section 10(1) in The Goa Sewerage System and Sanitation Services Management Rules, 2010

(1)The Chief Engineer may cause inspection of building, construction site or public place, and take up additional sewerage network if the public sewer is not available for effective conveyance of wastewater/sewage from such building, construction site or public place, within a distance of 30 metres from boundary of such building, construction site or are public place, so as to facilitate better wastewater/sewage management to improve sanitation and public health standards, in any part of the State.