Section 2(f) in The Goa Prohibition of Smoking and Spitting Act, 1997
(f)"place of public work or use" means a place declared as such under section 3 of this Act, and includes auditoria, cinema/conference/seminar halls, hospital buildings, health institutions, amusement centres, restaurants, eating houses, hotel lounges, other waiting lounges, public offices, court buildings, educational institutions, libraries, bus stations/stands, ferry boats, places of worship, beaches, sports stadia and the like which are visited by the general public but does not include other open places;
