Section 50D(2) in The Goa, Daman and Diu Public Health Act, 1985
(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.
