Section 11 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
11. Disposal of dead bodies in certain cases.
(1)No person shall without the written sanction of the Municipal Medical Officer of Health, retain in any place other than a public mortuary, for more than twelve hours, the body of any person who was died while suffering from a dangerous disease.(2)If any such body, not being a body kept in a public mortuary, remains undisposed of for more than twelve hours without sanction as aforesaid or if the dead body of any person is retained in any building so as to endanger the health of the inmates thereof or of an adjoining or neighbouring building, a magistrate may, on the application of the Executive Officer or Secretary order the body to be removed and disposed of within a specified time, and on such order being made unless the relatives or friends of the deceased person undertake to dispose, or do cause the body to be disposed of, within the time specified in the order, the Executive Officer or Secretary shall cause the body to be disposed of.(3)Any expenses reasonably incurred by the Executive Officer or Secretary in so doing shall be paid by any person legally liable to pay the expenses of the disposal of the body unless the Executive Officer or Secretary waives recovery on the grounds of poverty.
