Section 53 in Bharatiya Nagarik Suraksha Sanhita, 2023
53. Examination of arrested person by medical officer.
(1)When any person is arrested, he shall be examined by a medical officer in the service of the Central Government or a State Government, and in case the medical officer is not available, by a registered medical practitioner soon after the arrest is made:Provided that if the medical officer or the registered medical practitioner is of the opinion that one more examination of such person is necessary, he may do so:Provided further that where the arrested person is a female, the examination of the body shall be made only by or under the supervision of a female medical officer, and in case the female medical officer is not available, by a female registered medical practitioner.(2)The medical officer or a registered medical practitioner so examining the arrested person shall prepare the record of such examination, mentioning therein any injuries or marks of violence upon the person arrested, and the approximate time when such injuries or marks may have been inflicted.(3)Where an examination is made under sub-section (1), a copy of the report of such examination shall be furnished by the medical officer or registered medical practitioner, as the case may be, to the arrested person or the person nominated by such arrested person.[Similar to Section 54 from Old CrPC-Also Refer]
