Section 571 in Greater Hyderabad Municipal Corporation Act, 1955
571. Burials within places of worship and exhumation not to be made without permission of Commissioner.
(1)No person shall, without the written permission of the Commissioner under sub-section (2) -(a)make any vault or grave or interment within any wall, or underneath any passage, porch, portico, plinth or verandah of any place of worship;(b)make any interment or otherwise dispose of any corpse in any place which is closed for the disposal of the dead under section 569;(c)build, dig, or cause to be built or dug any grave, or vault, or in any way dispose of, or suffer or permit to be disposed of, any corpse at any place which is not registered in the register kept under section 566;(d)exhume any body, except under the provisions of the Code of Criminal Procedure or any other law for the time being in force, from any place for the disposal of the dead.(2)The Commissioner may in special cases grant permission for any of the purposes aforesaid subject to such general or special orders as the Government may, from time to time, make in this behalf.(3)An offence against this section shall be deemed to be a cognizable offence within the meaning of sections 149, 150 and 151 of the Code of Criminal Procedure, 1898 (Central Act 5 of 1898).
