Section 144(6) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
(6)Special care shall be taken that the bodies of those disposed of by cremation are completely consumed. Ashes of the body of a Hindu prisoner should be disposed of, 24 hours after cremation by burial or, in places where it is possible, by consigning them to the water of a neighbouring river.
