Section 50A(1) in The Goa, Daman and Diu Public Health Act, 1985
(1)Notwithstanding anything contained in section 50 of this Act, no person or occupier of Nursing Home, Clinic, Dispensaries, Pathological Laboratory, Blood Bank, Private Hospital, Health Care establishment including Veterinary Institution or any social, cultural or charitable organization or NGO shall provide or operate any ambulance van without obtaining any permit from the prescribed authority.
