Section 5(3) in The Orissa Eyes (Authority for Use for Therapeutic Purposes) Act, 1985
(3)No authority shall be given under Sub-section (1) if the person empowered to give such authority has reason to believe that any near relative of the deceased is likely to claim the dead body even though such near relative has not come forward to claim the body of the deceased within the time specified in Clause (i) or, as the case may be, Clause (ii) of Sub-section (2).Explanation - For the purposes of this section "hospital" includes a nursing home, medical or teaching institution for therapeutic purposes or other like institution.
