Section 387 in Arunachal Pradesh Municipal Act, 2007
387. Sextons etc. not to bury etc. corpse.
- A sexton or a keeper of a registered burial or burning ground or other place for disposal of the dead, whether situated in municipal area or not shall not bury burn or otherwise dispose of or allow to be buried burnt or otherwise disposed of any corpse unless such corpse is accompanied by a certificate in such form as may be prescribed and signed by a Registrar appointed under section 376 or by a registered medical practitioner or any other medical practitioner authorised by theChapter - XL Disaster Management
