Section 3(2) in The Orissa Eyes (Authority for Use for Therapeutic Purposes) Act, 1985
(2)Where no such authorisation as is referred to in Sub-section (1) was made by any person before his death but no objection was also expressed by such person to His eyes being used after his death for therapeutic purposes the person lawfully in possession of the body of the deceased person may, unless he has reason to believe that any near relative of the deceased person has objection to the deceased person's eyes being used for therapeutic purposes, authorise the removal of the eyes of the deceased person for their use for therapeutic purposes.
