Section 4(1) in The Goa Medical Practitioners Rules, 2011
(1)An application for a license under sections 3, 3A or section 5 of the Act or for renewal of license under section 10 of the Act, as the case may be, shall be made to the Competent Authority in Form I hereto alongwith a fee of Rs. 250/- (Rupees Two hundred fifty only) by demand draft drawn in favour of the Director.
