Section 3(1) in The M.P. Kaneenika Upropan (Corneal Grafting) Adhiniyam, 1982
(1)If any person had, either in writing or orally in the presence of two or more witnesses atleast one of whom is a near relative, at any time before his death expressed an unequivocal request that his eyes be used for therapeutic purposes after his death, the person lawfully in possession of his body after his death may, unless such person has reason to believe that the request aforesaid was subsequently withdrawn in writing or orally in the presence of two witnesses, before his death by the person making such request, authorise the removal of the eyes from the dead body of the person making such request for therapeutic purposes.
