Report No. 105

7. Use of report in evidence.-

The report of the Public Analyst recorded under section 6 shall be admissible in evidence of the matters to which it relates in any suit between the purchaser and the seller arising out of the agreement for sale to which the report relates, without summoning the Public Analyst in court; but nothing in this section shall affect the right of any party to any such proceeding to examine or cross-examine the Public Analyst in court.