For the transmission of a dead body or human remains and ashes of cremated bodies from India to any place outside India, the prior written permission of the competent authority of the country of destination as also of the District Magistrate or the Deputy Commissioner or the Chief Presidency Magistrate or the Coroner within whose jurisdiction the death took place shall be obtained. The requirements laid down by the country of destination with regard to the import of dead bodies, human remains or ashes of cremated bodies into its territory shall be complied with by the consignor. In case, no such conditions have been prescribed, the provisions of rule 64 shall be complied with and the package shall bear an inscription to the effect that it contains infected material and should be handled with care.
