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State of Goa - Section

Section 13 in The Goa Public Health Rules, 1987

13. Conditions for running a lodging house.

(a)There shall be an independent room with one or more beds well lighted and with good ventilation with a space not less than 25 cubic mts. per head with a height of room not less than 3.0 mts. and if it is more than 4 mts. it shall be considered 4 mts. for the purpose of assessment.
(b)There shall be separate sleeping accommodation for residential staff and servants.
(c)Every room shall be provided with wash basin and running tap water.
(d)There shall be separate sleeping space for servants, if any, of the visitors.
(e)The premises shall be maintained clean in all respects.
(f)There shall be water closet with glazed tiles covering the floor and the wall upto the height of 1.5 mts. and effluent of W. C. shall be connected to septic tank or public sewage.
(g)There shall be bathrooms for the use of visitors; not less than one for every 25 visitors or less with glazed tiles covering the floor and walls upto the height of 1.5 mts. with showers.
(h)There shall be provision for pure wholesome drinking water.
(i)Rooms shall be well painted and maintained clean and shall be white washed at least once a year and there shall be sufficient number of pillow-covers, bedsheets, mattresses, pillows, rugs so as to provide clean and comfortable bedding to the visitors.
(j)The linen shall be replaced at least once a week or as and when soiled. In case any visitor is suffering or suspected to be suffering from any contagious disease, he shall be referred to sanitary authority for advice and the owner shall comply with any suggestions made by the sanitary authority.
(k)The workers shall carry a valid sanitary card issued by the sanitary authority.