Section 386 — Disposal of infectious corpses 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 a 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, buried or for being conveyed to a mortuary.

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