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State of Goa - Section

Section 15 in The Goa Public Health Rules, 1987

15. Conditions to run restaurant, eating houses, boarding, etc.

(a)There shall be minimum of 3 rooms of sufficient capacity being one for public service and other for preparation of food where they shall use smokeless stoves or chulas.
(b)There shall be sufficient number of water taps for washing the utensils and clean potable water in closed containers for preparation of food.
(c)There shall be sufficient number of utensils for boiling the water.
(d)There shall be sufficient number of filters.
(e)There shall be tap water or running water or running water for washing the crockery and utensils.
(f)There shall be proper arrangements for disposal of waste water in order to avoid collection.
(g)There shall be tables with top covered with material easily washable like marble stone, sunmica or any other similar material.
(h)There shall be independent one or more toilets block for male and female apart from the 3 rooms mentioned in sub-rule (a) of rule 15. This condition may be relaxed if the connected block have arrangements for public toilet within the radius of 50 mts. from the establishment.
(i)The cutlery shall be washed with soap and running water and there after passed through boiling water every time after it is used by the customer.
(j)The garbage and waste products shall not be thrown indiscriminately but shall be collected in proper closed containers which shall be discharged in the Municipal garbage collection pit. The entire premises of the establishment shall be maintained clean, free from flies, insects and shall observe recommendation done by the sanitary authority or public sanitary inspector during their inspection.