Section 10(viii) in The Assam Health Establishments Act, 1993
(viii)that the health establishment has made provisions for concession or rebate or free treatment to the economically weak patient whose annual family income from all sources does not exceed rupees twenty five thousand or such amount as may be specified by the Government, by order, from time to time, as well as for the patient of the families belonging to the Below Poverty line of the Society, as the case may be."
