Section 50E in The Goa, Daman and Diu Public Health Act, 1985
50E. Penalty for operating ambulance van without permit.
- Whoever operates or causes or allows to operate an ambulance van in contravention of the provisions of section 50-A, shall be punishable with imprisonment which may extend to three months or with fine which may extend to Rs. 5000/-, or with both.]
