712. [ Report of death to be made to the police. [P.G. letter No. 203 of 8-7-1882.]
- In every case of sudden or violent death or supposed suicide, or whenever there is any doubt or complaint or question concerning the cause of death of any prisoner, or whenever any prisoner dies from the effect of punishment or injury or within 60 days of receiving such punishment or injury, a report shall forthwith be made to the Police who are empowered to take action under Section 174 of the Criminal Procedure Code.]
