Section 321(2) in Gauhati Municipal Corporation Act, 1971
(2)It shall be the duty of the nearest relative present at the time of the death or in attendance during the last illness of any person dying in the city and in default of such relation, any person present or in attendance at the time of the death, and the occupier of the premises in which to his knowledge the death took place and in default of the person hereinbefore mentioned, each inmate of such premises or the undertaken or other person causing the corpse of he deceased person to be disposed of, to give to the best of his knowledge and belief the Sub-Registrar of the area within which the death took place information containing such particulars as may be required by bye-laws made in this behalf.
