Section 4 in The Orissa Corneal Grafting Act, 1960
4. Authority when not to be given.
- Authority for the removal of eyes under Section 3 shall not be given -(i)if the person empowered to give such authority has reason to believe that an inquest may be required to be held on the body; or(ii)after the body has been removed to the burial or cremation ground of the purpose of burial or cremation.
