Section 15B(3) in The Goa Public Health Rules, 1987
(3)The Director shall consider the applications received under sub-rules (1) and (2) and upon satisfying the conditions specified in rule 15A and such other conditions as he deems fit, grant the permission or certificate of registration, as the case may be, for a period of three years which shall be renewed for equivalent period upon payment of such renewal fees as may be specified by the Government.
