Section 441 in The Mumbai Municipal Corporation Act, 1888
441. Acts prohibited in connection with the disposal of the dead.
- No person shall-(a)retain a corpse on any premises, without burning, burying or otherwise lawfully disposing of the same, for so long a time after death as to create a nuisance;(b)carry a corpse or part of a corpse along any street without having and keeping the same decently covered or without taking such precautions to prevent risk of infection or injury to the public health as the Commissioner may, by public notice, from time to time, think fit to require;(c)except, when no other route is available, carry a corpse or part of a corpse along any street along which the carrying of corpses is prohibited by a public notice issued by the Commissioner in this behalf;(d)remove a corpse or part of a corpse, which has been kept or used for purposes of dissection, otherwise than in a closed receptacle or vehicle;(e)whilst conveying a corpse or part of a corpse, place or leave the same on or near any street without urgent necessity;(f)bury or cause to be buried any corpse or part of a corpse in a grave or vault or otherwise in such manner as that the surface of the coffin, or, when no coffin is used, of the corpse or part of a corpse, shall be at a less depth than six feet from the surface of the ground;(g)build, or dig, or cause to be built or dug, any grave or vault in any burial ground at a less distance than two feet from the margin of any other grave or vault;(h)build or dig, or cause to be built or dug, grave or vault in any burial ground in any line rot marked out for this purpose by or under the order of the Commissioner;(i)without the written permission of the Commissioner, reopen, for the internment of a corpse or of any part of a corpse, a grave or vault already occupied;(j)after bringing or causing to be brought to a burning ground any corpse or part of a corpse, fail to burn or cause the same to be burnt within six hours from the time of the arrival thereof at such ground;(k)when burning or causing to be burnt any corpse, or part of a corpse, permit the same or any portion thereof to remain without being completely reduced to ashes, or permit any cloth or other article used for the conveyance or burning of such corpse or part of a corpse to be removed or to remain on or near the place of burning without its being completely reduced to ashes.[Chapter XV-A] [Chapter XV-A was inserted by Maharashtra 18 of 1974, Section 3.] Pounds and Prevention Of Cattle Trespass
