Section 14(ii) in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
(ii)such reasonable expenses shall take into consideration the actual cost of transportation and the loss of daily wage of the Good Samaritan, subject to a minimum of rupees one hundred per day or such higher amount, as may be prescribed by the Government from time to time;
