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State of Goa - Section

Section 14 in The Goa Public Health Rules, 1987

14. Conditions to run coffee house, tea shop, taverna, bars, wine shop, liquor shops, cold drink house, juice sellers and other establishment serving drinks for public excluding those who sell intact tins or bottles for public.

(a)There shall be minimum one or more rooms according to the nature of the establishment and movement of the public.
(b)The size of the rooms shall be sufficient for sitting of the public and preparation of drinks, if cooking is done there shall be a separate room for such purposes and with sufficient wash basins and smokeless environment. The washing rooms for utensils shall be away from preparation place.
(c)The utensils shall be washed every time after use with running water and soap and after washing the same shall be immersed in boiled water before they are kept ready for use.
(d)There shall be filters to provide potable water.
(e)The potable water used for preparation of food or drink shall be stored in closed clean container.
(f)There shall be arrangements for disposal of waste water so as to avoid stagnation.
(g)There shall be tables with top covered by marble, glass or sunmica or any other material easily washable.
(h)There shall be toilets in sufficient number independent for male and female. The condition can be waived if the market complex is provided with toilet block or there are any public toilets within the distance of 50 mts.
(i)The entire premises shall be kept clean and workers shall wear clean clothes or dress during the work.
(j)The workers shall hold valid sanitary cards issued by the sanitary authority.