Report No. 201

3. Duty of duty doctors in hospitals and private medical practitioners.-

It shall be the duty of every hospital and every private medical practitioner to immediately attend on every person involved in an accident or who is purportedly in an emergency condition, when such a person has come or has been brought to the hospital or to the private medical practitioner and screen or transfer such person as stated in section 4 and when the screening reveals the existence of an emergency medical condition, to stabilize or transfer such person as stated in section 5 and afford them, such medical treatment as may be urgently called for, -

(i) without raising any objection that it is a medico-legal case requiring information to the police authorities,

(ii) whether or not such a person is immediately in a position to make payment for the screening and emergency medical treatment, and without insisting on payment as a condition precedent.

(iii) whether or not such a person has medical insurance or is a member of any medical scheme of the person's employer or to a scheme which otherwise provides for medical reimbursement, and

(iv) without raising any other unreasonable objection.