Section 3(3) in Goa Investment Promotion Act, 2014
(3)The Board shall be one point contact authority for all investments made in the State which meet any or all of the criteria specified herein below:-(a)Investment above Rs. 5 crore's;(b)Requirement of an area equal to or above 3000 square meters;(c)Industry classified under the Orange Category as per the Goa State Pollution Control Board guidelines; or(d)Expansion of any Red Category Industry as classified under the Goa State Pollution Control Board guidelines referred to the Board by the Government.
