Section 3(2) in The Rajasthan Corneal Grafting Act, 1982
(2)Where any such request has been expressed by any person orally in the presence of two or more witnesses during his last illness, the person lawfully in possession of the body of the deceased may, unless he has reason to believe that the request was subsequently withdraws, authorise in writing the removal of the eyes from the body for the purposes aforesaid.
