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State of Bihar - Section

Section 2 in Motor Ambulance Rules for (1) Ranchi Sadar Hospital and (2) Darbhanga Medical School Hospital

2.

Requisition for an Ambulance shall ordinarily be made in writing to the Civil Surgeon/or Deputy Superintendent/Ranchi, Deputy Superintendent with particulars as to the patient's name, address and distance of the place from the hospital, the exact time at which the Ambulance is required and the nature of the case. A deposit sufficient to cover the charge as laid down in the Rules shall accompany the requisition.