Section 6 in The M.P. Kaneenika Upropan (Corneal Grafting) Adhiniyam, 1982
6. Authority for removal of eyes from bodies sent for the post mortem for medicolegal purposes.
- Where a person has died by accident or unnatural death and his dead body has been sent for post mortem examination for medicolegal purposes, authority for removal of eyes from such dead body may be given by the person competent to give such authority under this Act, if he has reason to believe that the eyes will not be required for medicolegal purposes and the deceased had not expressed any objection to his eyes being used for therapeutic purposes after his death and had not withdrawn his consent, if such consent was given during his life time.
