Section 458 in Kolkata Municipal Corporation Act, 1980
458. Information regarding deaths.
- It shall be the duty of tho nearest relation present at the time of the death or in attendance during the last illness of any person dying in Kolkata and, in default of such relation, of any person present or in attendance at the time of the death and of the occupier of the premises in which to his knowledge the death took place and, in default of the person hereinbefore mentioned, of each inmate of such premises and of the undertaker or other person causing the corpse of the deceased person to be disposed of to give, to the best of his knowledge and belief, to the Registrar of the area within which the death took place information containing such particulars as may be prescribed in this behalf within twenty-four hours of its occurrence :Provided that(a)if the cause of death is known to be a dangerous disease, the information as aforesaid shall be given within twelve hours of its occurrence;(b)if the death of any person occurs in a hospital or a nursing home or a maternity home, it shall be the duty of none but medical officer or other officer-in-charge thereof to forward forthwith a report of such death in such form as the [(officer-in-charge as specified in sub-section (1) of section 451] [Substituted by section 21 of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001, for the words Chief Registrar.] may from time to time specify.
