Section 44(1) in The Gujarat Emergency Medical Services Act, 2007
(1)In respect of an ambulance vehicle the holder of a licence granted under section 49 shall be required to satisfy the licensing officer that-(a)the vehicle contains equipments relating to visual and audible signals as on emergency vehicle such as flashing or revolving lights;(b)the standards in force at the time the vehicle is manufactured and not inconsistent with the Motor Vehicles Act, 1988, relating to design, floor, general configuration and exterior markings and such other matters as may be prescribed by rules, are maintained;(c)the ambulance vehicle shall carry such equipments and supplies in working order to be readily available for use for providing Basic Life Support and Advanced Life Support;(d)the ambulance vehicle shall carry such medical equipments and supplies as may be prescribed by rules;(e)the ambulance vehicle may carry after life support equipments and drugs in addition to those generally prescribed for use by a Basic Life Support Ambulance Service.
