Section 2(19) in The Goa, Daman and Diu Public Health Act, 1985
(19)"lodging house" means a hotel, a boarding house, a choultry, dharmashala or rest-house not maintained by the Government or a local authority, or any place where casual visitors are received and provided with sleeping accommodation, with or without food, on payment but does not include-(a)a students' hostel under public or recognized control, or(b)retiring rooms and rest-houses provided by a railway administration and normally used by passengers or railway servants or both;
