Section 262 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
262. Intimation regarding death.
(1)The medical practitioner-in-charge of every hospital or maternity home or nursing home shall forward to the Registrar an intimation of each death occurring in the hospital, maternity home or nursing home and the case of each such death within twelve hours of the death.(2)In the case of every death occurring within the municipal area but outside a hospital, maternity home or nursing home, it shall be the duty of -(i)the nearest relative of the deceased present at the death or in attendance during the last illness of the deceased, and(ii)in default by such relative, each person present at the death and the occupier, caretaker or manager of the premises in which the death took place,to give, to the best of his knowledge and belief, to the Registrar, before the disposal of the corpse or within twenty-four hours of death, whichever is earlier, an intimation of such death and the cause of such death:Provided that, a person required to give an intimation only in default of some other person shall not be bound to give such intimation if he believes or had reasonable grounds for believing that such intimation had already been given.(3)The intimation under sub-section (1) or (2) shall be given in such form as may be prescribed by by-laws made in this behalf,
