If any of the approved institutions does not require the dead body for the anatomical examination or dissection, the authorised officer of the place shall dispose of the dead body or cause it to be disposed of by cremation, burial or any other recognised method of disposal of dead bodies in accordance with the custom of the community to which the deceased person belonged :Provided that, if the identity of the deceased person is not known or there are no facilities for disposal of his or her body in accordance with the custom of his or her community, the authorised officer may dispose of the dead body in such manner as he deemed fit.
