Section 480 in The Calcutta Municipal Corporation Act, 1980
480. Disposal of infectious corpsos. -
Where any person has died from any dangerous disease, the Municipal Commissioner may, by notice in writing,-(a)require any person having charge of the 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 death occurred except for the purpose of being burnt or buried or being conveyed to a mortuary.
