Section 4 in The M.P. Kaneenika Upropan (Corneal Grafting) Adhiniyam, 1982
4. Removal of eyes not be authorised in certain cases.
(1)No authority for the removal of eyes shall be given under Section 3 if the person competent to give such authority has reason to believe that an inquest may be required to be held on the body of the deceased person in pursuance of the provisions of any law for the time being in force.(2)No authority for the removal of eyes from the body of a deceased person shall be given by a person to whom such body has been entrusted solely for the purpose of interment, cremation, burial or disposal otherwise.
