(1)All cases of serious injury or of poisoning admitted to a Municipal hospital or dispensary and whether in by the Police or not, shall be reported in the prescribed form to the Police at the nearest thana as soon as possible and in any case within 24 hours of admission.Stomach washing from suspected poisoning cases are to be carefully preserved in sealed bottles and labelled.(2)Dying declarations. - When a patient in an injury case is likely to die the Medical Officer shall inform the Magistrate so that, if necessary, arrangements may be made to record the dying declaration of injured person; but the Medical Officer shall not in any case delay the necessary treatment of the injured persons in order to give facilities for the dying declaration to be taken.(3)In case a patient in any injure or poison case die, or in case a hospital patient die from unnatural causes, the Medical Officer shall inform the Police at once in order that due investigation may be made.(4)The bodies of patients dying in hospital from natural causes shall be handed over to friends of the deceased for disposal. Should no relative or friend claim the body within 24 hours the body shall be disposed of under local arrangement.
