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State of Rajasthan - Section

Section 277 in Rajasthan Municipalities Act, 2009

277. Regulation of the removal of corpses.

(1)The Municipality may by public notice prescribe routes by which routes alone corpses may be moved to the different burial or burning grounds therein.
(2)Whoever removes a corpse to a burial or burning ground by a route other than the route prescribed therefore shall be punishable with a fine which shall not be less than one thousand rupees but which may extend to two thousand rupees.