Section 331 in West Bengal Municipal Corporation Act, 2006
331. Sextons etc. not to bury etc. corpse.
- No sexton or keeper of a registered burial or burning ground or any other place for disposal of the dead, whether situated within the Corporation area or not, shall bury, burn or otherwise dispose of or allow to be buried, burnt or otherwise disposed of any corpse, unless such corpse is accompanied by a certificate in such Form as may be prescribed and signed by an officer specially empowered in this behalf or by a registered medical practitioner authorised by the State Government in this behalf.
