- Whoever with the intention of defeating the provisions of this Act, disposes of or abets the disposal of an unclaimed body, save as permitted by this Act or obstructs any Authorised Officer or authority in charge of an approved institution from handing over or taking possession of or removing or using such dead body for any of the purposes specified in this Act, shall on conviction, be punishable with fine which may extend to five hundred rupees and in default, with simple imprisonment for a period not exceeding six months.
