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State of Uttar Pradesh - Section

Section 11 in The Jaunsar-Bawar Pargana (District Dehradun) Revenue Officials (Special Powers) Order, 1977

11. In cases of suspected poisoning, before sending the body for medical examination, the Patwari shall observe the following directions :

(1)Any food, specially flour and sweet-meats, drink, tobacco or drugs, and especially the food and drink last partaken of by the deceased should be carefully brought away, and sealed and forwarded to the Civil Surgeon.
(2)Any vomitted matter, which may be on the person or bed should be carefully taken up with a clean rag, which should be put into a packet and sealed up.
(3)Any clothing, matting, wood and mud flooring or manure, or dirt heap into which any vomitted matter has soaked, should be forwarded under a sealed cover.
(4)The contents of any vessel containing vomitted matter should be carefully put into a bottle and sealed up and forwarded.
(5)Information on the eight following points shall be elicited as early as possible and entered in the special diary :
(a)The interval between the last time that the person who is supposed to have been poisoned ate and drank anything or took any medicine, and the first appearance of symptoms of poisoning.
(b)The interval between the last time of eating or drinking either food or medicine and the occurrence of death (if death occurred).
(c)Whether the person moved from the place where the first symptoms were noticed, and if so, how far he went?
(d)What the first symptoms of poisoning were?
(e)Whether vomitting or purging occurred?
(f)Whether the person became drowsy or fell asleep?
(g)Whether any cramps or twitching of the limbs were observed or tingling of the skin or throat?
(h)Any other symptoms noticed.