Section 177 — Disposal of infectious corpse.

Where any person has died in a cantonment from any infectious or contagious disease, the Chief Executive Officer, 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 the corpse from the place where death occurred except for the purpose of being buried or burned or of being conveyed to a mortuary.

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