323. Power to cause corpses to be burnt or buried according to the religious tenants of the deceased.
- After the expiration of not less than twenty-four hours from the death of any person, the Executive Officer may cause the corpse of such person to burnt or buried, and the expenses thereby incurred shall be recoverable as a debt due from the State of such person. In every such case the corpse shall be disposed of, so far as may be possible, in a manner consistent with the religious tenants of the deceased.
