Section 29 in The Goa, Daman and Diu Public Health Act, 1985
29. [ Establishment of commercial, industrial and other establishments and constructions. [Substituted by the Amendment) Act 47 of 2001.]
(1)[No person, including Government Department, semi-Government Organization, Government company and statutory or non-statutory Corporation] shall construct any building, house, cesspool and any other structure unless prior permission to that effect is obtained from the Health Officer or the Medical Officer incharge of the respective Health Centre, at the time of starting such construction and also at the time of actually occupying such constructed premises.(2)No commercial or industrial establishments, warehouses, storehouses, factories, workshops, [massage parlour/SPAS (excluding therapeutic massage) or any other like service] [Inserted by the Amendment Act 10 of 2009.] or any other establishments of any kind, shall be established, without obtaining the prior permission from the Director.(3)All such permissions issued shall be subject to the payment of such fees as may be notified by the Government from time to time.]
