Section 46 in The Administator-General's (United Provinces) Rules, 1929
46. District Magistrate to make inquiry and report death etc., to the District Judge.
- Upon receiving any such report, or upon receiving in any other manner information of the death of any person to whom the Administrator General's Act applies, the District Magistrate shall forthwith report the death to the District Judge and shall cause to be made such further inquiry as may be necessary for the purpose of ascertaining the particulars specified in rule 44, and may direct the Superintendent of Police to make any such inquiry. He shall report the results of such enquiry to the District Judge as soon as it is complete.
