Section 466(b) in Police Regulations, Bengal , 1943
(b)When the medical officer is under examination before the Magistrate, the Court officer shall ask him to produce (i) an authenticated copy of his forwarding letter to the Chemical Examiner; (ii) the post office or other receipt for the parcel despatched to the latter; and shall elicit from him any further evidence necessary to connect the Chemical Examiner's report with the charge against the accused. If necessary, the medical officer's clerk or other person who has granted the receipt shall be called to prove it, and shall be bound over to appear at the Sessions trial. Both copy and receipt shall be tendered in evidence when proved.
