Section 15B(2) in The Goa Public Health Rules, 1987
(2)All Massage Parlours/SPAS functioning in the State of Goa on the date of coming into force of the Goa Public Health (Amendment) Rules, 2010, shall get themselves registered with Directorate of Health Services within six months of commencement of these rules. They shall apply to the Director in Form I hereto accompanied by a fee as specified in sub-rule (1).
