Section 295 in Jammu and Kashmir Municipal Corporation Act, 2000
295. Disposal of infectious corpse, where any person has died from any dangerous disease.
- Where any person has died from any dangerous disease the Commissioner may by notice in writing-(a)require any person having charge of corpse to convey the same to mortuary thereafter to be disposed of in accordance with law ; or(b)prohibit the removal of corpses from the place where the death occurred except for the purpose of being burnt, buried or for being conveyed to a mortuary.
