321. Illness of person arrested. [§ 12, Act V, 1861].
(a)When a person arrested has to be kept in custody, and is in such a state of health that he cannot be removed without serious risk to himself or others, the officer making the arrest shall make suitable arrangements for procuring medical aid for him.(b)When it is necessary to provide medical aid for a prisoner the nearest medical officer in the service of the Crown should be called if he is within reasonable distance; but when no medical officer in the service of the Crown is within reasonable distance the nearest private medical practitioner should be employed, and his services paid for. The officer-in-charge of the police-station shall submit a bill for payment through the Superintendent to the District Magistrate, who will meet the charge from his contingencies.
