Section 32(1) in The Goa, Daman and Diu Public Health Act, 1985
(1)put, or cause to be put or cause to fall or flow or be carried or knowingly permit to be put or to fall or flow or be carried, into any water-course, lake, tanks, sea-water within five kilometers from the shore-(a)any solid or liquid sewage matter, or(b)any poisonous, noxious or polluting liquid proceeding from any manufactory or manufacturing process, or
