Report No. 201

4. Screening of the person.-

Whenever such a person referred to in section 3, comes or is brought to the hospital or medical practitioner, it shall be their duty to provide an appropriate medical screening examination within the capability of the hospital or the medical practitioner, as the case may be, for the purpose of determining whether or not an emergency medical condition exists.

Provided that if such hospital or medical practitioner, as the case may be, is not having capability for conducting appropriate medical screening examination, it shall be their duty to arrange for the transfer of the person to a hospital or to another medical practitioner which or who in their opinion has the necessary capabilities for such medical screening examination.