Section 13 in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
13. Restriction on postponement or adjournment of court proceedings.- (1) Where a Good Samaritan and Medical Professional is in attendance in Court as a witness, the examination- in-chief and cross-examination, to the extent possible, shall be conducted on the same day.
(2)The examination-in-chief and cross-examination of the Good Samaritan shall be completed in not more than three hearings, except for special reasons recorded in writing by the court.(3)Where a Good Samaritan or Medical Professional, as the case may be attends the Court as a witness, no adjournment or postponement shall be granted, except for special reasons to be recorded in writing.(4)The terms on which such an adjournment or postponement is granted may also include, in appropriate cases, the payment of exemplary costs by the prosecution or the accused, as the case may be:Provided that in no circumstance more than one adjournment shall be granted when the
