Section 5 in Hyderabad City Coroner's Act, 1330 Fasli
5. Inquests in case death occurs in jail.
(1)When a prisoner or detenue dies in jail, the Superintendent of the Jail shall send for the Coroner.(2)If the Superintendent of Jail fails to send for the Coroner, he shall, on conviction before a Magistrate, be liable to fine which may extend to five hundred rupees.(3)The Coroner may in inquiry into the cause of death, send for any officer of the jail.(4)Nothing contained in this section shall apply to a case in which the death has occurred by cholera or by any epidemic disease.
