Section 545C in The Code of Criminal Procedure, 1989 (1933 A. D.)
545C. [ Treatment of victims. [Inserted by Jammu and Kashmir Act No. 11 of 2014, dated 22.3.2014.]
- All hospitals, public or private, whether run by the Central Government, the State Government, local bodies or any other person, shall immediately, provide the first-aid or medical treatment, free of cost, to the victims of any offence covered under [section 326A, 376, 376A, 376B, 376C, 376D, 376DA, 376DB or section 376E] of the Penal Code and shall immediately inform the police of such incident.Explanation. - The expression "hospital" means the precincts of the hospital and includes the precincts of any institution for the reception and treatment of victims during convalescence or of victims requiring medical attention or rehabilitation or medical examination or pathological tests.]
