Section 14 in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
14. Good Samaritan is in attendance.
Remuneration of reasonable expenses to Good Samaritan.- Not withstanding anything to the contrary contained in any law for the time being in force or any agreement, award,judgment, decree, rule, regulation or other instrument for the time being in force,-(i)the Court shall order for payment of remuneration, on the part of the Government, of the reasonable expenses incurred by a Good Samaritan who is a witness attending Court for the purposes of any inquiry, trial or other proceeding before the Court;(ii)such reasonable expenses shall take into consideration the actual cost of transportation and the loss of daily wage of the Good Samaritan, subject to a minimum of rupees one hundred per day or such higher amount, as may be prescribed by the Government from time to time;(iii)the order of remuneration of reasonable expenses shall be passed by the Court on the day the Good Samaritan attends the Court and be paid to him on the same day:Provided that such order of payment of reasonable expenses shall be made for every day that the Good Samaritan in attendance, including when an adjournment or postponement is granted.
