Section 53(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)When any person is arrested, he shall be examined by a medical officer in the service of the Central Government or a State Government, and in case the medical officer is not available, by a registered medical practitioner soon after the arrest is made:Provided that if the medical officer or the registered medical practitioner is of the opinion that one more examination of such person is necessary, he may do so:Provided further that where the arrested person is a female, the examination of the body shall be made only by or under the supervision of a female medical officer, and in case the female medical officer is not available, by a female registered medical practitioner.
