Section 29(2) in The Goa, Daman and Diu Public Health Act, 1985
(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.
