Section 305 in Andhra Pradesh Municipalities Act, 1965
305. Prohibition against use of burial and burning grounds dangerous to health or overcrowded with graves.
(1)If the council is satisfied--(a)that any registered or licensed place for the disposal of the dead is in such a state or situation as to be, or to be likely to become, dangerous to the health of persons living in the neighbourhood thereof, or(b)that any burial ground is overcrowded with graves and if in the case of a public burial or burning ground or other place as aforesaid, another convenient place duly authorized for the disposal of the dead exists or has been provided for the persons who would ordinarily make use of such place, it may, with the previous sanction of the Government, give notice that it shall not be lawful after a period to be named, in such notice to bury, burn or otherwise dispose of any corpse at such place.(2)Every notice given under sub-section (1) shall be published in the prescribed manner.(3)After the expiry of the period named in such notice it shall not be lawful to bury, burn or otherwise dispose of a corpse at such place.
