Section 64(e) in Bihar Coal Mining Area Development Authority Rules, 1988
(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;
