(1)The Municipal Commissioner or the Executive Officer may from time to time grant license to persons applying for the sale at the burning grounds of fuel and other articles used for the cremation of dead bodies, and in case any such license is granted shall, prescribe a scale of rates for the sale of such articles; and any person not so licensed, who, within three hundred yards of any such burning ground, sells or offers for sale any such fuel or other articles shall be liable to fine not exceeding five thousand rupees.
