(1)All hospitals shall render sufficient facilities as far as practicable under the circumstances for the treatment of persons in Police custody under adequate police surveillance and observation.(2)Hospital authorities, on requisition by Police shall be bound to produce copy of all medical records relating to the treatment of such persons.(3)Any person admitted initially to a private hospital in an emergency shall be shifted to a Government hospital at the earliest with the permission of the doctor who examined his medical condition.(4)The copy of the report of the medical examination and treatment of a person in police custody shall be given on the request of the accused or their relatives.
