Section 50B(1) in The Goa, Daman and Diu Public Health Act, 1985
(1)On receipt of an application under sub-section (2) of section 50-A, the prescribed authority shall, after satisfying the fulfilment of requirement and conditions as prescribed, either grant or refuse to grant a permit for operating the ambulance van within a period of fifteen days from the date of receipt of the application complete in all respects and prescribed fee thereof.
