Section 194(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)When-(i) the case involves suicide by a woman within seven years of her marriage; or(ii) the case relates to the death of a woman within seven years of her marriage in any circumstances raising a reasonable suspicion that some other person committed an offence in relation to such woman; or(iii) the case relates to the death of a woman within seven years of her marriage and any relative of the woman has made a request in this behalf; or(iv) there is any doubt regarding the cause of death; or(v) the police officer for any other reason considers it expedient so to do, he shall, subject to such rules as the State Government may prescribe in this behalf, forward the body, with a view to its being examined, to the nearest Civil Surgeon, or other qualified medical person appointed in this behalf by the State Government, if the state of the weather and the distance admit of its being so forwarded without risk of such putrefaction on the road as would render such examination useless.
