Section 64 in Bihar Coal Mining Area Development Authority Rules, 1988
64. Disposal of corpses and carcasses.
- The Chief Medical Officer may approve or may temporary arrange for burning or burial grounds and may by written order direct either generally or specially in respect of any specified area that corpses shall not be burned or buried at place other than those approved or temporarily arranged by him for the purpose -(a)no person shall dispose of the corpse of any person who had died of Cholera, Pox or any other epidemic disease except by burning or burial at one of the burning ghats or burial grounds approved by the C. M. O. without the permission of the Chief Medical Officer;(b)the Chief Medical Officer may prohibit any person from retaining or selling clothes taken from the bodies of person, who have died of cholera, pox or any other epidemic disease cause any such clothes to be destroyed;(c)the Chief Medical Officer may secure and arrange for the disposal of any unclaimed corpse;(d)the Chief Medical Officer may direct that no person shall be buried or cause to be buried in a grave less than two meters deep any corpse believed by him to be infected with or likely to spreaded cholera, pox or any other epidemic disease;(e)when in the opinion of the Chief Medical Officer, arrangement made for the disposal of any corpse creates or likely to create a nuisance he may direct the person responsible to make adequate arrangements to his satisfaction and no person shall dispose of the corpse otherwise than in accordance with his orders. If his orders are not obeyed and immediate action seems necessary the Chief Medical Officer may secure the corpse and himself arrange for its disposal;(f)every person within whose premises any animal died shall within six hours after its death or if the death occurs at night within an hour after sunrise remove it at his own expense the carcass and bury it no less than 2 metres deep at a place situated not less than 300 metres of any habitation, water source or public area;(g)no person shall throw or deposit or cause to be thrown or deposit the carcass of any animal on any public road, drain or land or into ditch or receptacle or water.
