Section 8 in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
8. accordance with the rights granted under sub-section (1) of section 4 of this Act. Duties of a Hospital.- (1) All hospitals shall be required to display the rights of a Good Samaritan in accordance with section 4 of this Act, in a prominent place and in Kannada, Hindi and English languages.
(2)Every hospital shall be required to inform the police as soon as an injured person is brought to such hospital by a Good Samaritan:Provided that the details of the Good Samaritan may be given to the police only in accordance with section 4 of this Act.
