(2)Without prejudice to sub-section (1), the party lawfully in possession of the body of a deceased person may permit the authorised officer to take over possession of the body for the purposes aforesaid unless that party has reason to believe-(a)that the deceased had expressed an objection to his body being so dealt with after his death, and had not withdrawn it; or(b)that the surviving spouse or any near relative of the deceased objects to the body of the deceased being so dealt with.
