- A Post-mortem examination shall be made after obtaining the necessary order in that behalf from a Magistrate in all cases of sudden death (a) in which the cause of death is not known and (b) in which suspicion has arisen as to the cause of death. In other cases a Post-mortem examination may be made, if practicable, when it is likely to furnish information as to the nature or cause of insanity. The consent of the relatives, if any, should first be obtained.
