| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Indian Penal Code | 1860 |
| Act Number | Enactment Date | Chapter Number |
| 45 | 06.10.1860 | 9 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Offence By Or Relating To Public Servants | - | Parliament of India |
1Whoever, being in charge of a hospital, public or private, whether run by the Central Government, the State Government, local bodies or any other person, contravenes the provisions of section 357C of the Code of Criminal Procedure, 1973, shall be punished with imprisonment for a term which may extend to one year or with fine or with both
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1 Inserted by Section 3 of `The Criminal Law (Amendment) Act, 2013′
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Non-treatment of victim by hospital | Imprisonment for 1 years or fine or both | Non-Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Bailable | Magistrate of the first class | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
