Section 52 in The Gujarat Emergency Medical Services Act, 2007
52. Prohibition against organising a public event without arranging for emergency medical services.
- No person shall organise a public event such as a public meeting, public show, cricket match, religious function, at any place in the State where not less than 25,000 people are likely to assemble unless he ensures at his cost the availability of emergency medical services at that place to meet with any eventuality.
