Section 3(3) in The Orissa Corneal Grafting Act, 1960
(3)Without prejudice to the provision of Sub-section (1) the person lawfully in possession of the body of a deceased person may authorise the removal of the eyes from the body for the purposes aforesaid unless that person has reason to believe -(a)that the deceased had expressed an objection to his eyes being so dealt with after his death, and had not withdrawn such objection ; or(b)that a near relative of the deceased objects to the deceased's eyes being so dealt with.
