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State of Punjab - Section

Section 488 in The Punjab Municipal Act, 1999

488. Disposal of infectious corpses.

- Where any person has died from any dangerous disease in any municipal area, the Chief Officer of the Municipality may, by notice in writing, -
(a)require any person having charge of the corpse to convey the same to mortuary and thereafter to be disposed of in accordance with law; or
(b)prohibit the removal of corpses from the place where death occurred except for the purpose of being burnt or buried or being conveyed to a mortuary.