Section 11 in Hyderabad City Coroner's Act, 1330 Fasli
11. Procedure when on inquest it is found that an offence has been committed.
- When after an inquest, the Coroner and the Panchs are, either unanimously or by a majority, of the opinion that the death of the deceased was caused by an act which is an offence under any law in force in H.E.H. the Nizam's Dominions, the Coroner shall immediately forward a copy of the inquisition to the Commissioner of Police.
