62. [ Expert opinion of Chief Medical Officer/Chief Medical Superintendent. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- Courts and Magistrates deciding medico-legal questions may when the evidence of the doctor is not considered sufficient, refer them for opinion to the Chief Medical Superintendent In charge of the District Hospital or the Medical Board constituted by the Chief Medical Officer of the District. No fees are charged but if X-ray photographs are taken the usual fee for such photograph must be paid to the X-ray Department of the concerned hospital.Private persons may also consult the Expert but he shall be entitled to charge fees in such cases in accordance with the provisions of Paragraphs 738 to 740 of the Medical Manual.]
