Section 16(1) in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
(1)No person shall bury or cause to be buried, the [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] of any person or, being the owner or person incharge of a burial ground shall permit a [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] to be buried in a burial ground otherwise than in accordance with the following conditions :-(a)the [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] shall be interred within six hours after its arrival at the burial ground which may be extended to eight hours in special cases where delay is due to rockiness of the ground;(b)the [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] shall not be buried in any grave in which another [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] has been interred during such previous period as may be determined by the Executive Officer or Secretary;(c)the grave shall not be less than six feet deep if not constructed of masonry or four feet deep if constructed of masonry and the [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] shall be buried not less than two feet from any other [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] interred during the last ten years.
