Section 2(10) in The Goa, Daman and Diu Public Health Act, 1985
(10)[ "food" means any article used as food or drink for human consumption other than drugs, and includes:- [Substituted by the Amendment Act 8 of 2005.](a)any article which ordinarily enters into, or is used in the composition or preparation of, human food;(b)any flavouring matter or condiments; and(c)any other article, which the Government may, having regard to its use, nature, substance or quality, declare, by notification in the Official Gazette, as food.]
