Report No. 271

22. Bodily substances given voluntarily.

1) Subject to sub-section (2) any person who-

(a) was present at the scene of a crime when it was committed; or

(b) is being questioned in connection with the investigation of a crime; or

(c) intends to find the whereabouts of his missing or lost kith and kin, in disaster or otherwise, may voluntarily consent in writing to bodily substances being taken from him for DNA testing.

(2) If the consent of the parent or guardian of a volunteer who is below the age of eighteen years is refused without good cause or cannot be obtained despite all reasonable efforts, such substances may be taken from such person with the sanction of a Magistrate.