The procedure to be followed in sending articles to the Chemical Examiner will be found in Government Book Circular V-3 and the proof of such sending is dealt with in Chapter 7, Rule 207. It is necessary, in view of the delays involved in the examination, that a Magistrate should decide as early as possible whether he is going to make a reference to the Chemical Examiner or not, and if he decides to make a reference to make it at once. The careful following of the prescribed procedure is the personal responsibility of the Magistrate.
