Section 52(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)The registered medical practitioner conducting such examination shall, without any delay, examine such person and prepare a report of his examination giving the following particulars, namely:-(i) the name and address of the accused and of the person by whom he was brought;(ii) the age of the accused;(iii) marks of injury, if any, on the person of the accused;(iv) the description of material taken from the person of the accused for DNA profiling; and(v) other material particulars in reasonable detail.
