(a)On completing of post-mortem examination the medical officer shall fill up the whole of the B.P. Form No. 50 in triplicate by the pen-carbon process. One of the carbon copies shall be sent to the investigating officer through the constable who brought in the corpse. The original report with the chalan form and surat hal shall be forwarded to the Superintendent, direct, or in the case of a subordinate medical officer, despatched to the Superintendent, through the Civil Surgeon for his remarks. The Superintendent shall then forward the report to the Court officer to lay before the Magistrate concerned. The register of post-mortem examinations shall be kept by the medical officer.(b)Police officers shall refer to the Civil Surgeon if they have any doubt in regard to any part of the medical report.
