Section 302 in Haryana Municipal Corporation Act, 1994
302. Disposal of infectious corpse, where any person has died from any dangerous disease.
- Where any person has died from any dangerous disease the Commissioner may by notice in writing -(a)require any person having charge of the corpse to convey the same to mortuary thereafter to be disposed of in accordance with law; or(b)prohibit the removal of corpses from the place where death occurred except for the purpose of being burnt, burried for from being conveyed to a mortuary.
