376. Acts prohibited in connection with disposal of dead.
- No person shall-(a)retain a corpse on any premises without burning, burying or otherwise lawfully disposing of the same for so long a time after death as creates a nuisance :Provided that after the expiration of not less than twenty-four hours from the death of any person, the Board of Councilors may, with the assistance of the police, if necessary, cause the corpse of such person to be burnt or buried. In every such case the corpse shall be disposed of, so far as may be possible, in a manner consistent with the religious tenets, if any, of the deceased :Provided further that the Board of Councilors may charge from the person or persons responsible for the disposal of the dead body such fees as may be determined by regulations;(b)carry a corpse or part of a corpse along any street without having the same decently covered or without taking such precautions to prevent risk of infection or injury to community health as the Board of Councilors may, by public notice from time to time, require;(c)carry a corpse or part of a corpse along any street along which the carrying of corpse is prohibited by a public notice issued by the Board of Councilors in this behalf, except when no other route is available;(d)remove a corpse or part of a corpse, which has been kept or used for purpose of dissection, otherwise than in a closed receptacle or vehicle;(e)place or leave a corpse or part of a corpse, while conveying the same, on or near any street without urgent necessity;(f)bury or cause to be buried any corpse or part of a corpse in a grave or vault or otherwise in such manner as may cause the surface of the coffin or. when no coffin is used, of the corpse or part of the corpse to be at a depth of less than two metres from the surface of the ground;(g)build or dig, or cause to be built or dug, any grave or vault in any burial ground at a distance of less than one half of a metre from the margin of any other grave or vault;(h)build or dig, or cause to be built or dug, a vault in any burial ground in any line not marked out for such purpose by or under the order of the Board of Councilors;(i)reopen, for the interment of a corpse or of any part of a corpse, a grave or vault already occupied without the written permission of the Board of Councilors.
