Section 41A(8) in Tamil Nadu Prohibition Act, 1937
(8)Any document purporting to be a certificate signed by a medical officer authorized by the State Government may be used as evidence of the facts stated therein in any proceeding under this Act or under sections 272 to 276 of the Indian Penal Code (Central Act XLV of 1860), [but the court may at the instance of the accused order the attendance for cross examination of the medical officer who issued the certificate. ]
