(7)Energy institution shall inform the Chief Child Welfare Officer and the parents, guardians or relatives, if any, in respect of death of any child admitted in the institution. If the parents, guardians or relatives fail to take possession of the dead body within a period of six hours in case they reside within the locality in which the institution is situated or twenty-four hours in case they reside elsewhere, the same shall be disposed of in accordance with the faith of the child by the institution. The expenditure incurred by the institution in this respect shall not exceed one hundred rupees in any one case.
