Section 290 in The M.P. Municipal Corporation Act, 1956
290. Routes for removal of corpses.
(1)The Commissioner may, by public notice, prescribe routes for the removal of corpses to burial or burning places.(2)Whoever carries a corpse along a route prohibited by the Commissioner or in a manner likely to cause annoyance to the public, [shall be punishable with imprisonment which may extend to one month, or with fine which may extend to one thousand rupees or with both] [Substituted by M.P. Act No. 29 of 2003, for the words 'shall be punishable with fine which may extend to ten rupees'.].Part-VI Lands, Buildings and Streets
