Section 85(3) in Telangana Panchayat Raj Act, 2018
(3)No person shall, in contravention of any notice under this section and after the expiration of the period specified in such notice, bury, burn or otherwise dispose of, or cause or permit to be buried, burnt or otherwise disposed of, any corpse at such place. Any violation of this sub-section is liable for a punishment of one month simple imprisonment.
