Section 87A in The Goa, Daman and Diu Public Health Act, 1985
87A. Prohibition of dealing in food articles injurious to Public Health.
- No person himself or by any other person on his behalf shall manufacture for sale, or store, exhibit, sell or distribute or in any way deal with any injurious food article used for human consumption.(2)If the Government is satisfied that the use or consumption of any injurious article of food which contains any ingredient and in such quantity which is or is likely to be injurious to public health and that in the public interest, it is necessary or expedient so to do, then, the Government may, by notification in the Official Gazette, prohibit the consumption, manufacture, sale, distribution, storing or stocking of such injurious articles of food, either in the entire State of Goa, or at such places, areas, or part thereof as the Government notifies in this regard.
