Section 94(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)If the owner or person aforesaid fails or neglects to comply with any notice issued under sub-section (1) within the time specified therein, the Health Officer may himself take the necessary action; and the whole of the expenses incurred in doing so or such part thereof as the Health Officer may determine to be reasonable shall be recovered from such owner or person as if it were a tax due from him to the local authority or any of the local authorities concerned.[Chapter XA] [Chapter XA consist of Section 94A, 94B, 94C and 94D inserted by the Amendment Act 10 of 2004.] Supply of potable water, electricity and other essential services
