(2)Where a person dies at a hospital other than a hospital referred to in subsection (1) or in a prison and his body is unclaimed the authorities in charge of such hospital or prison shall with the least practicable delay report the fact to the authorised officer and thereupon it shall be lawful for such officer to take possession of the unclaimed body and hand it over to the authority in charge of an approved institution, for the purpose specified in sub-section (1).
