(1)If a person dies in a hospital or in a prison and his body is not claimed by any person interested within such time as may be prescribed, the authority in charge of such hospital or prison or any police officer shall, with the least practicable delay, report the fact to the authorised officer who shall take possession of the unclaimed body and except in the case referred to in sub-section (3), hand it over to the authority in charge of an approved institution, if it is required by that authority, for therapeutic purposes or for the purpose of conducting anatomical examination or dissection or for any other similar purpose.
