Report No. 271

21. Consent for taking bodily substances.

(1) No bodily substances shall be taken from a person who is arrested as an accused of a crime (other than the specified offences) unless the consent is given for the taking of the bodily substances.

(2) If the consent required under sub-section(1) for taking of bodily substances from a person is refused without good cause or cannot be obtained despite all reasonable efforts, the required bodily substances may be taken on the order passed by the Magistrate, if he is satisfied that there is reasonable cause to believe that the bodily substances may confirm or disprove whether that person was involved in committing the crime.