Section 13(3) in The Maharashtra Village Police Act, 1967
(3)If the results of the investigation afford reason for supposing that death has been unlawfully occasioned, the Police-patil shall give immediate notice to the Station Officer, and, if the cropse can be forwarded without the risk of putrefaction by the way, shall at once forward it to the nearest Civil Surgeon or other Medical Officer appointed by the State Government to examine corpses under such circumstances, who shall endeavour to ascertain the cause of death.If the Police-patil is unable to forward the corpse without the risk of putrefaction rendering examination useless or dangerous, he shall nevertheless prevent the burning or burying of such corpse until the Station Officer or a Magistrate shall have assented thereto.
