Section 141 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
141. Disposal of a body not made over to the friends.
(1)The body of any prisoner dying or executed in jail. not made over to the friends or relatives of the deceased, shall be cremated or buried in the jail burial ground in accordance with the custom applicable to the faith of the deceased. 11 (2) All bodies prior to removal from the jail shall be wrapped in a new cloth.Note: The Superintendents of certain jails in the province have been authorised by the Inspector General with the approval of the local Government to make over the bodies of prisoner who have died in jail, if not claimed by the friends or relatives to certain medical institutions named for the purpose. The authorities, so given, extends only, to the case of prisoners who have died from natural causes, and not to the bodies of executed prisoners.
