Section 9 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
9. Avoidance of contact with body of person who suffered from dangerous disease.
- Every person having the charge or control of any place where the body of a person, who has died while suffering from [an infectious or dangerous] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'a dangerous'.] disease is lying, shall take such steps as may be reasonably practicable to prevent persons coming unnecessarily into contact with proximity to the body.
