Section 6 in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
6. Hospitals’ affirmative duty to Assist.- (1) Every hospital shall be required to provide immediate medical screening services and first-aid at free of cost and the appropriate treatment as it considers necessary, in order to improve the health conditions and recovery of any such injured person:
Provided that a hospital without the requisite facilities or qualified personnel, that is unable to render such appropriate treatment, shall provide such treatment or measure within its capacity which minimizes the risks to the injured person’s health, in order to stabilize him, before any transfer is issued by such hospital, along with all medical records, or copies thereof, related to the medical conditions of the injured person, available at the time of transfer, including records related to the injured person’s conditions, observations of signs or symptoms, preliminary diagnosis, treatment provided and the results of any tests conducted, to the nearest hospital where such appropriate facilities or personnel and space are available.(2)Without prejudice to sub-section (1), no hospital shall deny or delay in first-aid or
