Section 510 in The Code of Criminal Procedure, 1989 (1933 A. D.)
510. Report of Chemical Examiner.
- [(1)] [Section 510 numbered as sub-section (1) of that section and sub-section (2) inserted by Act XLII of 1956.] Any document purporting to be a report under the hand of any Chemical Examiner or Assistant Chemical Examiner to Government [or the Chief Inspector of Explosives or the Director of Finger Print Bureau or an Officer of the Mint] [Inserted by Act XLII of 1956.], upon any matter or thing duly submitted to him for examination or analysis and report in the course of any proceeding under this Code, may be used as evidence in any inquiry, trial or other proceeding under this Code.(2)The Court may, if it thinks fit, and shall, on the application of the prosecution or the accused, summon and examine any such person as to the subject-matter of his report.
