Section 17(3) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Rules, 1997
(3)No Nursing Home, Private Hospital or Clinical Establishment shall deny necessary first aid and/or such other life saving or stabilizing emergency measures, appropriate to that establishment, on the ground that police/statutory formalities are not completed to any accident victim, seriously injured, burn and the cases of criminal assault and poisoning.]
