Report No. 201

11. Penalties.-

(1) Any person managing or responsible for the management of the hospital or a medical practitioner or agency running an ambulance or owner or operator of a vehicle which or who refuses to perform all or any of the duties referred to in sections 3 to 9, without justifiable reason, shall be liable for punishment by way of imprisonment for a period which may extend upto six months or for fine which may extend upto rupees ten thousand or for both.

(2) Any hospital refusing to perform the duties referred to in sections 3 to 9 without justifiable reason, may be proceeded against for suspension or cancellation of any of its licenses under which it is running the hospital, in addition to the penalty referred to in subsection (1) that may be imposed on the persons owning or managing the hospital.

(3) Any medical practitioner attached to a hospital or any other medical practitioner who refuses to perform the duties referred to in sections 3 to 9, without justifiable reason may, in addition to the penalty provided in sub-section (1), be subjected to such disciplinary action as may be determined by the State Medical Council.

(4) These provisions will be in addition to the penalties prescribed under any other law in force.