Section 254 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
254. Acts prohibited in connection with disposal of dead.
(1)Except with the permission of the Chief Officer, no person shall -(a)burn, bury or otherwise dispose of any corpse except at a place provided or maintained for the purpose;(b)retain a corpse on any premises, without burning, burying or otherwise lawfully disposing of the same, for so long a time after death as to create a nuisance;(c)carry a corpse along any street without having and keeping the same decently covered or without taking such precautions to prevent risk of infection or injury to the public health as the (d) Council may, by public notice, from time to time, think fit to require;(d)except when no other route is available, carry a corpse alongwith the any street carrying of corpses is prohibited by a public notice issued by the Council in this behalf;(e)remove a corpse which has been kept or used for purposes of dissection, otherwise than in a closed receptacle or vehicle;(f)whilst conveying a corpse, place, or leave the same on or near any street without urgent necessity;(g)reopen for the interment of a corpse a grave or vault already occupied;(h)after bringing or causing to be brought to a burning ground any corpse fail to burn or cause the same to be burnt within six hours from the time of the arrival thereof at such ground;(i)when burning or causing to be burnt any corpse, permit the same or any portion thereof to remain without being completely reduced to ashes or permit any cloth or other article used for the conveyance or burning of such corpse to be removed or to remain on or near the place of burning without its being completely reduced to ashes;(j)exhume any body except under the provision of section 176 of the [Code of Criminal Procedure, 1898 (V of 1898)] [See now the code of Criminal Procedure, 1973 (II of 1974).], or of any other law for the time being in force, from any place for the disposal of the dead.Explanation. - for the purposes of this section, the expression "corpse" includes any part thereof.(2)Any person who contravenes any provision of sub-section (1), shall, on conviction, be punished with fine which may extend to 'lone thousand rupees].
