603. Persons killed or injured. [§ 12, Act V, 1861].
- The bodies of persons killed in an accident may be sent, after the inquest, for post-mortem examination to the nearest medical officer empowered to hold such examination after which the bodies may be delivered to the relatives or friends of the deceased, Persons injured may be sent for treatment to the same medical officer or to a railway medical officer whichever is more convenient.The police cannot compel a person to go to a medical officer for treatment but if he is required as a witness, they may proceed under section 171 of the Code of Criminal Procedure (i.e., he may be made to execute a bond to appear).VI. - Registers and Records, Reports and Returns.
