Section 300 in Andhra Pradesh Municipalities Act, 1965
300. Registration or closing of places for disposal of the dead.
(1)Every owner or person having the control of any place used at the date of the coming into operation of this Act, as a place for burying, burning, or otherwise disposing of the dead shall, if such place be not already registered, apply to the council to have such place registered.(2)If it appears to the council that there is no owner or person having the control of such place, it shall assume control of and register such place, or may, with the sanction of the Government, close it.
