Section 50A in The Goa, Daman and Diu Public Health Act, 1985
50A. [ Restrictions to operate Ambulance van without permit. [Section 50A to section 50 E inserted by the Amendment Act 10 of 2009.]
(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.(2)Every owner or operator of an ambulance van shall make an application for grant of permit to operate an ambulance van in the State in such form and to such authority, as prescribed.(3)Every application for grant of permit under sub-section (2) shall be accompanied by such fee and document as prescribed.
