15B. Establishment and registration of massage parlour/SPA.
(1)Every person intending to establish massage parlour/SPA in the State of Goa shall make an application to the Director in Form I hereto accompanied with such fee as may be specified by the Government.(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).(3)The Director shall consider the applications received under sub-rules (1) and (2) and upon satisfying the conditions specified in rule 15A and such other conditions as he deems fit, grant the permission or certificate of registration, as the case may be, for a period of three years which shall be renewed for equivalent period upon payment of such renewal fees as may be specified by the Government.
