Section 461 in The Calcutta Municipal Corporation Act, 1980
461. Sextons, etc., not to bury, etc., corpse. -
A sexton or a keeper of a registered burial or burning ground or other place for disposal of the dead, whether situated in Calcutta or not, shall not bury, burn or otherwise dispose of or allow to be buried, burnt or otherwise disposed of the corpse unless such corpse is accompanied by a certificate in such form as may be prescribed and signed by a Registrar appointed under section 451 or by a registered medical practitioner or any other medical practitioner authorised by the States Government in this behalf.
