Section 4 in Tamil Nadu Kidneys (Authority for use for Therapeutic Purposes) Act, 1987
4. Removal of kidneys not to be authorised in certain cases.
(1)No facilities shall be granted under sub-section (1) of section 3 and no authority shall be given under sub-section (2) of that section for the removal of kidneys from the body of a deceased person, if the person required to grant such facilities, or empowered to give such authority, has reason to believe that an inquest may be required to be held in relation to such body in pursuance of the provisions of any law for the time being in force.(2)No authority for the removal of kidneys from the body of a deceased person shall be given by a person to whom such body has been entrusted solely for the purpose of internment, cremation or other disposal.
