Section 50D in The Goa, Daman and Diu Public Health Act, 1985
50D. Power to detain ambulance van used without permit.
(1)Any police officer or any other officer duly authorized by the Director of Health Services in this behalf, may, if he has reasons to believe that an ambulance van has been or is being used in contravention of the provisions of section 50-A or in contravention of the condition of such permit or other purpose for which ambulance van not to be used, seize and detain the ambulance van in the prescribed manner and for this purpose, take and cause to be taken any steps he may consider necessary for the safe custody of the ambulance van:Provided that where any such person has reasons to believe that the ambulance van has been or is being used in contravention of section 50-A, he may instead of attaching ambulance van, seize the permit of the ambulance van and issue an acknowledgement certificate in respect thereof.(2)Where an ambulance van or permit has been seized and detained under sub-section (1), the owner or a person in charge of ambulance van may apply to the Director of Health Services, or any officer authorized in this behalf by the Government, with the relevant documents for the release of the ambulance van or permit and such authority or officer may, after verifications of such documents, by order, release ambulance van or permit, as the case may be, subject to such conditions as the authority or officer may deemed fit to impose.
