Section 69(3) in The Goa, Daman and Diu Public Health Act, 1985
(3)(a)If any such body not being a body kept in a mortuary remains undisposed off for more than twelve hours without the sanction referred to in sub-section (2), or if the dead body of any person is retained in any building so as to endanger the health of the inmates of such building or of any adjoining or neighbouring building, any Magistrate may, on the application of any officer referred to in sub-section (2), order the body to be removed and disposed off within a specified time.(b)A Magistrate may, in the case of the body of a person who has died while suffering from a notified disease, or in any other case in which he considers the immediate disposal of the body necessary, direct the body to be so disposed off, unless the friends or the relatives of the deceased undertake the disposal of the body within a time specified in the order.(c)The expenses of the removal and disposal of any body under clause (a), or clause (b) shall be borne by the local authority; but such expenses may be recovered as if it were tax due to it, by the local authority from any person who would have been legally liable therefor but for such removal and disposal, unless in the opinion of the local authority he is too poor to do so.
