- It shall be the duty of the nearest relation present at the time of the death or in attendance during the last illness of any person dying within the Municipal area, to give, to the officer specially empowered in this behalf, information containing such particulars as may be prescribed within twenty-four hours of its occurrence :Provided that-(a)if the cause of death is known to be a dangerous disease, the information as aforesaid shall be given within twelve hours of its occurrence ;(b)if the death of any person occurs in a hospital or a nursing home or a maternity home, it shall be the duty of the medical officer or other officer-in-charge thereof to forward forthwith a report of such death in such form as may, from time to time, be specified by the State Government
