Section 304(a) in Police Regulations, Bengal , 1943
(a)When a corpse is sent in for post-mortem examination, it shall be accompanied by a copy of the surat hal report and a chalan in duplicate in B.P. Form No. 49 one copy of which shall be addressed to the Court officer who shall forward it to the Superintendent and the other copy to the medical officer holding the post-mortem examination. All corpses shall be sent to the headquarters of the district, unless the medical officer at the subdivision has been authorised by the Provincial Government to conduct post-mortem examinations. Post-mortem examination shall, as usual, be done in cases of infectious diseases, e.g., tetanus, plague, small pox, etc., whenever required by the police.
