Section 2(10A) in The Goa, Daman and Diu Shops and Establishments Act, 1973
(10A)[ "Gada" means an establishment mounted on wheels, whether moving or stationary and constructed by using either wood or metal sheets or both and managed by the owner himself or a member of his family or a dependent and the value of the goods stored therein, on any particular day, for the purpose of trading does not exceed Rs. 5000/-. [Inserted by the Amendment Act 2 of 1984.]Explanation. - For the purpose of valuation of the goods, the Inspector shall be competent to make an assessment thereof and for this purpose he may take into consideration the valuation made, if any, by any local authority.]
