Section 47 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
47. Treatment of victims in emergencies.
(1)The clinical establishment shall provide, such medical examination and treatment as may be required and can be provided with the staff and facilities available in the establishment, to save the life of the patient and make the safe transport of the patient to any other hospital.(2)The Council shall notify the life saving services to be provided by each category of clinical establishments.
