- In these rules, unless the context otherwise requires,-(a)"Act" means the Goa, Daman and Diu Public Health Act, 1985 (Act 25 of 1985);(b)"Baking" includes bake house where the flour is prepared for human consumption;(c)"Coffee House" means a place where drinks are prepared out of coffee powder;(ca)[ "licence" means the licence issued by the Director after conducting necessary inspections as specified under the Act; [Inserted by the Amendment Rules, 2010.](cb)"Manager" means the owner or any person having control of administration and management of a massage parlour/SPA and/or of the person working or employed therein;(cc)"massage" means any method of treatment of the body for remedial or hygienic purpose including rubbing, stroking, pressing or kneading with the hands, feet or by any mechanical or electrical apparatus or appliances or supplementary aids such as antiseptic oils, powder, cream, lotion or other similar preparation used in this practice;(cd)"massage parlour" means an establishment or premises by whatever name be known providing massage or any other like service;(ce)"masseur/therapist" means a person employed by manager for providing massage or other services in a massage parlour/SPA and having recognized qualifications;(cf)"nurse" means a person employed for nursing duty in a massage parlour and having recognized qualification;](d)"Sanitary Authority" means Health Officer/Medical Officer i/c Primary Health Centres/Urban Health Centre, Chief Medical Officer, Dy. Directors of Health Services and the Director of Health Services;(e)"Section" means section of the Act;(ea)[ "SPA" means a resort/establishment providing therapeutic bath, a resort area having mineral springs, a fashionable hotel, or resort or health spa, a tub for relaxation or invigoration; including a device for raising whirlpools in the water;] [Inserted by the Amendment Rules, 2010](f)"Tea Shop" means a place where the drinks are prepared out of tea powder.
