15. Disposal of corpse of prisoner dying in Civil Jail.
- When a prisoner shall die in the Civil Jail, the nazir shall immediately report such death to the nearest Magistrate, who shall thereupon inquire into the cause of such death, and make a written report thereon to the Inspector-General of Prisons, and the corpse of such prisoner shall, after the medical officer appointed under section 12 [* * *] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886), Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay I of 1904).] has certified to his death, be made over to his relatives or friends [if any be present and willing to take charge of it] [These words were substituted for the words 'or in failure of their taking the corpse, it shall be buried, burnt or otherwise disposed of at the expense of the Civil Jail Fund, as hereinafter provided' by Section I, Bombay Jails Amendment Act, 1882 (Bombay 2 of 1882).].[If no relatives or friend of a prisoner who has died in prison is present and willing to receive and dispose of his corpse, it shall be buried, burnt or otherwise disposed of.] [This clause was added by Section 1, Bombay Jails Amendment Act, 1882 (Bombay 2 of 1882).]
