Section 276(1) in Rajasthan Municipalities Act, 2009
(1)The Municipality may, by public notice, order any burial or burning ground situated within municipal limits or within one kilometre thereof, which is certified by the Director of Public Health or District Medical and Health Officer to be dangerous to the health of persons living in the neighbourhood, to be closed from a date to be specified in the notice and shall, in such case if no suitable place for burial and burning exists within a reasonable distance, provide a fitting place for the purpose before the aforesaid date.
