Section 15A(1) in The Goa Public Health Rules, 1987
(1)No person shall establish massage parlour/SPA unless it conforms to the requirements applicable to them, as follows:-(a)location of massage parlour/SPA shall be in healthy surrounding only, free from sound pollution as far as possible or adequately soundproofed/air-conditioned;(b)massage parlour/SPA having at least 100 sq. ft. treatment room with bath and toilet facilities attached thereto;(c)a provision for drinking water facilities;(d)employment of necessary employees for cleaning work, etc.;(e)appointment of a manager-in-charge of massage parlour/SPA;(f)provision for male masseur for massage of males and female masseur for massage of females;(g)restrictions towards use of any medicine and oil used for massage of one person to another person;(h)suitable arrangements for destructions and disposal of other wastes without affecting to the environment;(i)to exhibit name, licence number, details of licence, working hours of each massage parlour/SPA in the premises or building in a manner clearly visible from outside;(j)to maintain register and case sheets for recording details of persons visited massage parlour/SPA services;(k)to exhibit details of employees, working hours of services, types of massages or services available including fees fixed for each items thereof;(l)restricting to function massage parlour/SPA in the vehicle used on land or in water;(m)a Dhroni or long-table in massage parlour at least 7 ft. in length and 2½ ft. in width;(n)an adequate air and light facilities in the treatment-room in the massage parlour;(o)keeping stove and hygienic accessories, equipments, in the treatment rooms for massage parlour;(p)to provide for at least two male masseurs and two female masseurs and the proportion thereof to be increased as per the number of treatment rooms;(q)services of full time nurses in massage parlour and if it exceeds 10 beds, number of nurses shall be in the proportion 1 to 10;(r)appointment of full time one registered male Practitioner;(s)to use of uniform by masseurs during working hours:Provided that requirements specified in clauses (m) to (s) shall not be applicable for establishing SPA.
