Section 50B(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)If any deficiency is noticed in the application, the prescribed authority shall in writing require the applicant to rectify the same within a period of seven days thereof. If the applicant fails to rectify the deficiency with the specified period, the application shall be refused:Provided that no order of refusal shall be made unless-(a)the applicant has been given a reasonable opportunity of being heard; and(b)the grounds on which the permission is refused are mentioned in the order.
