Section 140(1) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
(1)The body of any prisoner dying or executed in jail, shall be made over to the friends or relatives of the deceased, if claimed by them before the body has been disposed of by cremation or burial, unless there are special reasons to the contrary, i.e., the prisoner has died of any infectious disease or if there are grounds for supposing that the prisoner's funeral will be made the occasion for a demonstration.
