Section 11(2) in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
(2)There shall be constituted a Fund to be called as the Good Samaritan Fund to which the following shall be credited, namely:-(a)any grant or loans made to the appropriate authority by the Government.;(b)all sums received by the appropriate authority from such other sources, as may be prescribed by the Government.
