Section 7 in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
7. treatment to an injured person for any delay in furnishing medical costs or expenses. Detaining a Good Samaritan in a Hospital.-No person shall detain a Good Samaritan for any purpose in a hospital where such Good Samaritan has brought the injured person, in
