Section 14(i) in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
(i)the Court shall order for payment of remuneration, on the part of the Government, of the reasonable expenses incurred by a Good Samaritan who is a witness attending Court for the purposes of any inquiry, trial or other proceeding before the Court;
