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State of West Bengal - Section

Section 360 in West Bengal Municipal Act, 1993

360. Disposal of infectious corpses.

- Where any person dies from any dangerous disease, the Chairman may, by notice in writing, -
(a)require any person having charge of the corpse to carry the same to mortuary for being disposed of in accordance with law, or
(b)prohibit the removal of the corpse from the place where death occurred, except for the purpose of being burnt or buried or being carried to a mortuary.