Section 448 in The Mumbai Municipal Corporation Act, 1888
448. Officers to be appointed to receive information of deaths at places for disposal of the dead.
(1)For every place for the disposal of the dead registered in the register kept under section 435 a municipal officer shall be appointed whose duty it shall be to receive information of the particulars required to be registered concerning the death of every person whose corpse is disposed of at such place.(2)If the Commissioner shall not think fit to require the municipal officer so appointed to be in constant attendance at any place for the disposal of the dead for which he is so appointed, there shall be affixed to a conspicuous part of the entrance to such place a notice specifying the name of the officer so appointed for the said place and the place where he may be found.
