(1)If the dead body or human remains have been properly cremated, the cremated ashes shall be placed in an urn or casket having in outer packing of suitable material.(2)In the case of uncremated remains, the following procedure shall be adopted-(a)A corpse which has not been buried should be enclosed in a shell of zinc or other equally suitable metal with all joints so soldered as to seal them hermetically and prevent the escape of noxious gases or fluids. The shell should be enclosed in a stoutly built teak or other hard wood coffin and the coffin should be enclosed in a zinc or tin-lined wooden packing case filled with saw-dust impregnated with carbolic powder.(b)Where a coffin has been exhumed and proves on examination to be intact, sound and free from offensive odour, it should be enclosed in an hermetically sealed zinc or tin-lined wooden packing case filled with saw-dust impregnated with carbolic powder.(c)Where a cofin has been exhumed and is not intact, sound and free from odour, its contents should be dealt with in accordance with the requirements of Cl. (a) above.
