Section 51 in The Gujarat Emergency Medical Services Act, 2007
51. Prohibition against change of location or area of operation.
- No holder of a licence granted under section 49 shall change location or area of operation of service in the City or in the District which would not enable him to timely respond to emergency in the emergency area specified in the licence unless on an application made in that behalf to the licensing officer, the licensing officer gives consent to such a change in writing and records such change in the licence.
