Section 8(2) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
(2)(a)Notwithstanding anything contained in sub-rule (1), the Medical Officer, who in pursuance of the provisions of sub-section (1) of Section 26 examines a person received in a receiving centre under Section 25, shall carefully and thoroughly examine all parts of the body of such person, and shall-(i)record the result of his examination in Form 'B' if the person is in good health, and in Form 'C' if he is not in good health;(ii)keep a copy of such record in the case history of the person concerned; and(iii)report the result of his examination to the Superintendent :Provided that a female shall be examined in the female Section of receiving centre and, as far as possible, by a Lady Medical Officer.(b)The Medical Officer shall arrange in the receiving centre for any immediate medical treatment of the person found to be a contagious leper or a lunatic pending orders of the State Government under sub-section (1), (2) or (3) of Section 26 or the Court under the proviso to sub-section (3) of Section 26.
