(a)Court officers shall receive from officers-in-charge of police-stations or investigating officers articles intended for chemical analysis, both in railway and district cases and, after obtaining the orders of the Magistrate shall send them to the Chemical Examiner for examination with a letter describing them (see Appendix XVIII).(b)In cases where the cause of death as found by the Court is not in accordance with the Chemical Examiner's report, or where that report is contested, a copy of the judgment and of the evidence regarding symptoms and post-mortem appearance shall be supplied to the Chemical Examiner, such copies being made in the office of the Superintendent.
