207. In cases where the report of the Chemical Examiner is tendered it is absolutely necessary that evidence should be taken to connect the articles reported on by the Chemical Examiner with the case before the Court and every step taken with regard to such article must be proved from their discovery to their despatch to the Chemical Examiner. In the absence of such proof, the report of the Chemical Examiner is valueless as evidence.
Note. - Instructions on the transmission of substances to the Chemical Examiner and Government Analyst, Agra will be found in the Book Circulars of the Government of the Central Provinces and Berar, No. V-3.
