Section 22 in The Goa, Daman and Diu Public Health Act, 1985
22. [ Building not to be occupied without adequate water supply and proper water storage facility. [Substituted by (Amendment) Act No. 7 of 1994.]
(1)No owner of any building having more than one independent residential unit, which may be constructed or re-constructed after the commencement of the Third Amendment Act, 1993 shall occupy it, or cause or permit it to be occupied until he has obtained a certificate from the Health Officer,-(i)that there is within such building or within reasonable distance therefrom, a supply of wholesome water sufficient for the domestic purpose of the inmates of such building, and(ii)if such building has a sump or overhead tank, that they are provided with such mosquito proof arrangement as may be prescribed.(2)The Health Officer may also by notice in writing, direct the owner or occupier of any existing building having a sump or overhead tank to provide such mosquito proof arrangement and within such time as may be specified by the Health Officer.(3)Whenever a person on whom notice is served under sub-section (2), fails to comply with the requirements thereof, the Health Officer, may himself or through the local bodies get the requisite work done and recover the cost thereof from the owner as arrears of land revenue under the law for the time being in force.]
