Section 184(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(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 the 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) other material particulars in reasonable detail.
