Section 21(2) in The Goa, Daman and Diu Shops and Establishments Act, 1973
(2)(a)The premises of every establishment shall be sufficiently lighted during all working hours.(b)If it appears to an Inspector that the premises of any establishment within his jurisdiction are not sufficiently lighted, he may serve on the employer an order in writing specifying the measures which in his opinion should be adopted and requiring them to be carried out before a specified date.
