Section 53B(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)The registered medical practitioner conducting such examination shall, without delay, examine such person and prepare a report of his examination giving the following particulars, namely: -(i)the name and address of the accused and of the person by whom he was brought,(ii)the age of the accused,(iii)marks of injury, if any, on the person of the accused.(iv)the description of material, if any, taken from the person of the accuse for DNA profiling, and,(v)other material particulars in reasonable detail.
