Section 3 in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
3. Protection for Good Samaritan from Civil or Criminal Liability.-(1) A Good Samaritan shall not incur any civil or criminal liability for an act done or omission made while providing emergency care to an injured person, when such an act or omission is made in good faith;-
(i)with the consent of the injured person, whether express or implied; or(ii)if the circumstances are such that it is impossible for such person to signify consent, then without the consent of the injured person; or(iii)if the injured person is incapable of giving consent, with the consent of his guardian or other person in lawful charge of him, or if he has no guardian or other person in lawful charge of him from whom it is possible to obtain consent in time to provide emergency care, then without such consent:
