304. Corpses sent for post-mortem examination. [§ 12, Act V, 1861].
(a)When a corpse is sent in for post-mortem examination, it shall be accompanied by a copy of the surat hal report and a chalan in duplicate in B.P. Form No. 49 one copy of which shall be addressed to the Court officer who shall forward it to the Superintendent and the other copy to the medical officer holding the post-mortem examination. All corpses shall be sent to the headquarters of the district, unless the medical officer at the subdivision has been authorised by the Provincial Government to conduct post-mortem examinations. Post-mortem examination shall, as usual, be done in cases of infectious diseases, e.g., tetanus, plague, small pox, etc., whenever required by the police.(b)The chalan shall contain the date and hour of the actual despatch of the corpse, an accurate description of if, a statement of the apparent cause of death, the circumstances, if any, which give rise to any suspicion of foul play and an accurate list of clothes and articles sent in with the corpse.(c)When sending a corpse for post-mortem examination, a sufficient quantity of powered charcoal shall be placed next to it and a sheet wound round it, and in all cases wherever a charpoy can be obtained, the corpse shall be carried upon it and shall not be slung on a bamboo.
