Section 144 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
144. Matters concerning graves, graveyards, burial and cremation.
(1)The burial ground shall be kept clean and tidy and free from jungle and the graves disposed in regular rows, so as to economise space. Each grave should be marked with the name and the Register number of the prisoner.(2)The growth of grass about the graves should be encouraged, but it should be kept trimmed, quick growing trees should be planted about the ground.(3)The Superintendent and the Medical Officer shall visit the burial ground from time to time and satisfy themselves that it is properly kept and cared for.(4)No grave shall be less than five feet deep. One or more graves shall be always kept ready for occupation.(5)In filling in a grave, the earth should be well passed down so as to protect the body from the depredations of animals; the earth should be heaped up one foot above the surface of the surrounding ground.(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.
