Section 417 in Uttar Pradesh Municipal Corporation Act, 1959
417. Burials within places of worship and exhumations not to be made without permission of Municipal Commissioner.
(1)No person shall, without the written permission of the Municipal Commissioner under sub-section (2) -(a)[ make any vault or grave or internment within any wall of any place of worship or underneath any passage, porch, portico, plinth or verandah of any such place;] [Substituted by U.P. Act 21 of 1964.](b)make any internment or otherwise dispose of any corpse in any place which is closed for the dead under Section 415;(c)build, dig, or cause to be built or dug any grave or vault, or in any way dispose of or suffer or permit to be disposed of, any corpse at any place which is not registered in the register kept under Section 412;(d)exhume any body, except under the provisions of Section 176 of the Code of Criminal Procedure, 1898, or of any other law for the time being in force from any place for the disposal of the dead.(2)The Municipal Commissioner may in special cases grant permission for any of the purposes aforesaid, subject to such general or special orders as the State Government may from time to time make in this behalf.
