Section 6 in Goa, Daman and Diu - West Bengal Prevention of Defacement of Property Act, 1976
6. Penalty.
- Whoever disposes of, or abets the disposal of, an unclaimed body save as permitted by this Act, or obstructs any authority in charge of an approved institution or an authorised officer from handing over, taking possession of, removing or using, such dead body for the purpose specified in the Act, shall, on conviction, be punished with fine which may extend to five hundred rupees.
