Section 176(5) in The Code of Criminal Procedure, 1973
(5)[ The Judicial Magistrate or the Metropolitan Magistrate or Executive Magistrate or police officer holding an inquiry or investigation, as the case may be, under sub-Section (1-A) shall, within twenty-four hours of the death of a person, forward the body with a view to its being examined to the nearest Civil Surgeon or other qualified medical person appointed in this behalf by the State Government, unless it is not possible to do so for reasons to be recorded in writing.] [Inserted by Act 25 of 2005, Section 18 (w.e.f. 23-6-2006).]Explanation. - In this section, the expression "relative" means parents, children, brothers, sisters and spouse.
