(4)The body or any part of the body of any deceased person shall not be removed for any of the purposes specified in sub-section (1) from any place where such person may have died.-(i)Within forty eight hours from the time of such person's death; or(ii)Until after twenty-four hours notice,(to be reckoned from the time of such death) to the Executive magistrate of the intended removal of the body; or(iii)Unless a Certificate stating in what manner such person came by his death shall, previously to the removal of the body has been signed by the registered medical practitioner who attended such person during the illness whereof he died or, if no such practitioner attended such person during such illness, then by a registered medical practitioner who shall be called in after the death of such person to view his body and who shall state the manner and cause of death according to the bet of his knowledge and belief, but who shall not be concerned in dealing with the body for any of the purposes aforesaid removal, and in case of such removal, such certificate shall be delivered together with the body to the authority incharge of an approved institution receiving the same for any of the purposes aforesaid.(iv)If the person interested has reason to believe the an inquest or a postmortem examination of such body may be required to be held, in accordance with the provisions of any law for the time being of force, the authority for the removal of the body or any part thereof shall not be given under this section except with the consent of the authority empowered to hold an inquest or order postmortem under such law.
