Section 174(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)[ When-(i)the case involves suicide by a woman within seven years of her marriage ; or(ii)the case relates to the death of woman within seven years of her marriage in any circumstances raising a reasonable suspicion that some other person committed an offence in relation to such woman ; or(iii)the case relates to the death of a woman within seven years of her marriage and any relative of the woman has made a request in this behalf ; or(iv)there is any doubt regarding the cause of death ;(v)the police officer for any other reason considers it expedient so to do ; he shall,]Subject to such rules as the [Government] [Substituted by Act XV of 2004 for 'High Court'.] may prescribe in this behalf, forward the body, with a view to its being examined, to the nearest medical officer or other qualified medical man appointed in this behalf by [Government] [Substituted by Act VII of 2001 for 'His Highness'.] if the state of the weather and the distance admit of its being so forwarded without risk of such putrefaction on the road as would render such examination useless.
