Section 253 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
253. Closing of places for disposal of dead.
(1)Where the Council is of opinion that any place for the disposal of the dead is in such a state as to be or to be likely to become, injurious to health, or that arty such place should be closed for any other reason, the Council may submit its opinion with the reasons therefor to the Collector and the Collector thereupon, after such further inquiry, if any as he shall deem fit to cause to be made, by notification direct that such place shall cease to he so used from such date as may be specified in that behalf in the said notification.(2)A copy of the said notification together with a translation thereof in Marathi shall be published in the local newspapers, if any, and shall be posted up at the municipal office and in one or more conspicuous spots on or near the place to which the same relates.(3)Any person who buries or otherwise disposes of any corpse in any such place, after the date specified in the said notification for closure of the same, shall, on conviction, be punished with fine which may extend to [two thousand and five hundred rupees] [These words were substituted for the words 'two hundred and fifty rupees' by Maharashtra 1 of 2011, Section 33, (w.e.f. 14-1-2011).].
