Report No. 196

(iii) Incompetent patient:

Here the doctor is satisfied that the patient is incompetent and he takes a decision to discontinue treatment, in the best interests of the patient.

Here too, there is no intention as referred to in the first and second parts of section 299, but he has the 'knowledge' referred to in third part of section 299. Here he may be liable for an offence under section 299. (As to exception, we shall refer to them lower down.)

Exceptions:

Section 76 (Exception)