Section 9 in Hyderabad City Coroner's Act, 1330 Fasli
9. Procedure when on inquest it is found that no offence is 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 is caused by some sudden accident or disease and that no offence has been committed, further action shall not be taken and the Coroner shall draw up and sign the inquisition specifying his designation and obtain the Panch's signatures thereon.
