Section 212G in The Howrah Municipal Corporation Act, 1980
212G. [ Sextons etc. not to bury etc. corpse. [Sections 212A to 212G inserted by W.B. Act 11 of 1999.]
- No sexton or keeper of a registered burial or burning ground or other place for disposal of the dead, whether situated within the area of the Corporation or not, shall bury, burn or otherwise dispose of or allow to be buried, burnt or otherwise disposed of any corpse, unless such corpse is accompanied by a certificate in such form as may be prescribed and signed by an officer specially empowered in this behalf or by a registered medical practitioner or any other medical practitioner authorised by the State Government in this behalf.]
