Section 19(3) in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
(3)The Hospital shall be liable to pay a fine which may extend to ten thousand rupees for the firstoffence, a fine which may extend to fifty thousand rupees for any second offence and a fine whichmay extend to five lakh rupees for any subsequent offence:Provided that nothing in this section shall prevent the authority concerned from revoking thelicense of a hospital if it deems this to be necessary in the case of serious or repeated negligence of
