(1)The body of any prisoner dying or executed in jail, not made to the friends or relatives of the deceased, shall, if the deceased was -(a)Christian - be, whenever possible, interred in consecrated ground with the rites of the religion to which he belonged, or(b)not a Christian - be cremated or buried in the jail burial ground in accordance with the custom applicable to the caste to which he belonged.(2)All bodies prior to removal from the jail shall be wrapped in a new cloth.Note. - The Superintendents of certain jails in the State have been authorised by the Inspector-General with the approval of the State Government to make over the bodies of prisoners who have died in jail, if not claimed by the friends or relatives, to certain medical institutions named for the purpose. The authority so given extends only to the case of the prisoners who have died from natural causes, not to the bodies of executed prisoners.
