Section 3(4) in Tamil Nadu Corneal Grafting Act, 1960
(4)(a)No authority for the removal of the eye or eyes under this Act shall be given if the party empowered to give such authority has reason to believe that an inquest may be required to be held on the body.(b)Any person knowing, or having reason to believe, that an inquest maybe required to be held over a dead body gives or abets the giving of any authority under this Act shall, on conviction before a Magistrate, be liable to fine which may extend to two hundred rupees.
