Section 164A(2) in The Code of Criminal Procedure, 1973
(2)The registered medical practitioner, to whom such woman is sent, shall, without delay, examine her person and prepare a report of his examination giving the following particulars, namely :-(i)the name and address of the woman and of the person by whom she was brought;(ii)the age of woman;(iii)the description of material taken from the person of the woman for DNA profiling;(iv)marks of injury, if any, on the person of the woman;(v)general mental condition of the woman; and(vi)the other material particulars in reasonable detail.
