(1)The Director may, after satisfying the requirements specified in rule 15D, grant a permit for operating ambulance van for a period of five years. The Director may also refuse the application if the applicant fails to rectify deficiency in the application within a period of seven days thereof.(2)The owner or operator of ambulance van shall file a report on the vehicle safety inspection to the Director from such authority and within such period as directed by the Director.(3)The operator of an ambulance service shall display the permit in a conspicuous place at the main premises from which he operates the ambulance service.
