Section 10 in The Karnataka Private Medical Establishments Act, 2007
10. Schedule of charges to be notified.
(1)Every Private Medical Establishment shall for the information of the patients and general public make available the schedule of charges payable for different medical treatment and other services, in the form of brochures or booklets and shall also display such schedule of charges on the notice board of the private Medical Establishment. A copy of such brochure or booklet shall be sent to the Registration Authority.(2)No Private Medical Establishment shall collect from the patient or his relatives or attendants any amount in excess of the charges printed in the brochure or booklet, and without issuing proper receipt for the amount charged and collected.
