Report No. 201

5. Stabilizing the person and transfer.-

Wherever in respect of a person referred to in section 3, screening, as stated in section 4 has been done and it has been determined that an emergency medical condition exists which requires to be urgently treated, it shall be the duty of the hospital or medical practitioner, as the case may be, either -

(i) to provide, within the staff and facilities available at the hospital or with the medical practitioner, such further medical examination and such medical treatment as may be required to stabilize his medical condition, or

(ii) where such facilities are not available with the hospital or the medical practitioner, or the person requests for a transfer, arrange for the transfer of the person to a hospital or to another medical practitioner which or who in their opinion has the necessary facilities for such further medical examination, stabilization and further medical treatment and then the provisions of section 8 shall apply:

Provided that where such person refuses to give consent for treatment or transfer, as stated in section 6, thereafter, duty of the hospital or medical practitioner shall cease to exist.