Section 5 in Maharashtra Kidney Transplantation Act, 1982
5. Doubts in respect of inquest or post-mortem, to be referred to Coroner or officer performing similar functions as Coroner.
(1)If the person lawfully in possession of the body of a deceased person has reason to believe that an inquest or a postmortem examination may be required to be held in accordance with the provisions of any law for the time being in force, the authority for the removal of the kidneys shall not be given, except with the consent of the Coroner or any other officer performing similar, functions as the Coroner under any other law for the time being in force.(2)The Coroner or such other officer referred to in sub-section (1) may give, direction, either before or immediately after the death of a person, that his consent to the removal of the kidneys from the body of the person after the death of the person is not required.(3)A consent or direction of the Coroner or such other officer may be given subject to such conditions as are specified in such consent or direction. Such consent or direction may be given orally by the Coroner or such other officer, but shall be confirmed in writing by him within forty-eight hours from the time the consent or direction is given orally.
