Section 603 in The Orissa Municipal Corporation Act, 2003
603. Government may direct closing of place for disposal of dead.
(1)If, from information furnished by competent persons and after personal inspection, the Commissioner is at any time be of opinion that any other place used for the disposal of the dead in such a state as to be or to be likely to become injurious to health or is otherwise no longer suitable for such use, he may submit his said opinion with the reasons therefor, to the Corporation which shall forward the same, with its opinion for the consideration of the Government.(2)Upon receipt of such opinion, the Government after such further enquiry, if any, as it may deem fit to cause to be made, may by notification published in the gazette and in the local newspapers, direct that such place for the disposal of the dead be no longer used for the disposal of the dead and every order so made shall be noted in the register kept under Section 600.(3)On the expiration of two months from the date of any such order of the Government, the place to which the same relates shall be closed for the disposal of the dead.(4)A copy of the said notification, with a translation thereof in such language, or languages as the Corporation may from time to time, specify, shall be affixed on a conspicuous spot on or near the place to which the same relates.
