Section 61(2) in The Goa, Daman and Diu Shops and Establishments Act, 1973
(2)Nothing in section 4 or section 10, as the case be, shall apply to-(a)hospitals and other institutions for treatment or care of the sick, the infirm, destitute or the mentally unfit;(b)such chemists' or druggists' shops as the Government may, by general or special order, specify;(c)hair-dressing shops, clubs and residential hotels, educational institutions, hostels attached to schools or colleges, and establishments maintained in connection with the boarding and lodging of pupils and resident masters;(d)stalls and refreshment rooms at railway stations, docks, wharves, ports, airports or bus stands;(e)establishments wholly or principally engaged in the sale of ice or aerated water;(f)establishments wholly or principally engaged in the sale of funeral requisites.
