Section 53B in The Code of Criminal Procedure, 1989 (1933 A. D.)
53B. Examination of person accused of rape by medical practitioner.
(1)When a person is arrested on a charge of committing an offence of rape or an attempt to commit offence of rape and there are reasonable grounds for believing that his examination will afford evidence as to the commission of such offence, it shall be lawful for a registered medical practitioner employed in a hospital run by the Government or by a local authority and in the absence of such a practitioner within the radius of sixteen kilometres from the place where the offence has been committed by any other registered medical practitioner, acting at the request of a police officer not below the rank of a sub-inspector, and for any person acting in goof faith in his arrested person and to use such force as is reasonably necessary for that purpose.(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.(3)The report shall state precisely the reasons for each conclusion arrived at.(4)The exact time of commencement and completion of the examination shall also be noted in the report.(5)The registered medical practitioner shall, without delay, forward the report of the investigating officers, who shall forward it to the Magistrate referred to in section 173 of the Code as part of the documents referred to in clause (a) of sub-section (5) of that section.
