Section 328 in West Bengal Municipal Corporation Act, 2006
328. Information about death.
- It shall be the duty of the nearest relation of a person present at the time of death of such person or in attendance during the last illness of such person dying in a premises within the Corporation area and, in default of such relation, of any person present or in attendance at the time the death occurred (hereinafter referred to as the latter) and, in default of the latter, of each inmate of such premises and of the undertaker or other person causing the corpse of the deceased person to be disposed of to give, to the best of his knowledge and belief, to the officer specially empowered in this behalf for the area within which the death took place, information containing such particulars as may be required under the Registration of Births and Deaths Act, 1969, (18 of 1969), and the rules made thereunder, within twenty-one days from the date of its occurrence:Provided that-(a)if the cause of death is known to be a dangerous disease, the information as aforesaid shall be given within twelve hours of its occurrence;(b)if the death of a person occurs in a hospital or a nursing home or a maternity home, it shall be the duty of none but the medical officer or other office-in-charge thereof to forward forthwith a report of such death in such Form as may be specified by the State Government.
