Section 11(2) in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
(2)If any such body, not being a body kept in a public mortuary, remains undisposed of for more than twelve hours without sanction as aforesaid or if the dead body of any person is retained in any building so as to endanger the health of the inmates thereof or of an adjoining or neighbouring building, a magistrate may, on the application of the Executive Officer or Secretary order the body to be removed and disposed of within a specified time, and on such order being made unless the relatives or friends of the deceased person undertake to dispose, or do cause the body to be disposed of, within the time specified in the order, the Executive Officer or Secretary shall cause the body to be disposed of.
