Section 87A(2) in The Goa, Daman and Diu Public Health Act, 1985
(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.
