(5)Where any person subject to naval law is being tried on a charge of desertion, improperly leaving his ship, or absence without leave and such person has on arrest or surrender been taken to a police station, a certificate purporting to be signed by the officer-in-charge of the station and stating the fact, date and place of such surrender or apprehension shall be evidence of the matters stated unless the contrary is proved.(a)(6) Any document purporting to be a report under the hand of:—any Chemical Examiner or Assistant Chemical Examiner to the Government;(b)the Chief Inspector of Explosives;(c)the Director of Finger Print Bureau;(d)the Director of Haffkeine Institute, Bombay;(e)the Director, Deputy Director or Assistant Director of a Central Forensic Science Laboratory or a State Forensic Science Laboratory;(f)the Serologist to the Government,uponany matter or thing duly submitted to him for examination or analysis, may be used an evidence in any proceeding under this Act.
