Section 92(c) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(c)A, a surgeon, sees a child suffer an accident which is likely to prove fatal unless and operation be immediately performed. There is no time to apply to the child's guardian. A performs the operation in spite of the entreaties of the child intending, in good faith, the child's benefit. A has committed no offence.
