115. Corpses sent for post-mortem examination. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When a deadbody is sent for post-mortem examination, it shall be sent to the local morgue in charge of a Head Constable. His name and his qualifications for identifying the deadbody shall be noted on the challan. In cases under section 304A of the Indian Penal Code (Act XLV of 1860), the Head Constable or Constable who accompanied the injured man to the hospital or police station or any Head Constable or Constable who saw the injured person alive after the accident shall, whenever possible, be deputed.
(b)Some relative or other person familiar with the deceased shall, if possible, accompany the deadbody to the morgue and also be present at the post-mortem examination. When this is not possible there shall be noted on the challan "relative or friend not known" or "relative or friend not willing to come" as the case may be.(c)There shall be sent with the corpse -(i)a chalan in West Bengal Form No. 5371 ;(ii)a disposal order in West Bengal Form No. 14279;(iii)the Investigation (or inquest) Report;(iv)a request to the Medical Officer for examination in West Bengal Form No. 4267 (in the Town of Calcutta);(v)a request to the Coroner in West Bengal Form No. 4268 (in the Town of Calcutta);Note. - If any clothes or articles sent with the body are required to be returned to the police station after the post-mortem examination this fact shall be clearly noted in column 10 of the Chalan.
