Section 15 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
15. Acts prohibited in connection with disposal of dead bodies.
- No person shall-(a)retain a corpse on any premises, without burning, burying or otherwise lawfully disposing of the same, for so long a time after death as to create a nuisance;(b)carrying a corpse or part of a corpse along any street without having and keeping the same decently covered or without taking such precautions to prevent risk of infection or injury to the public health as the Executive Officer or Secretary may by public notice, from time to time, think fit to require;(c)except, when no other route is available, carry a corpe or part of a corpse along any street along which the carrying of corpses is prohibited by a public notice issued by the Executive Officer or Secretary in this behalf;(d)remove a corpse or part of a corpse, which has been kept or used for purposes of dissection otherwise than in a closed receptacle, or vehicle;(e)whilst conveying a corpse or part of a corpse, place or leave the same on or near any street without urgent necessity.
