Section 269 in The City of Nagpur Corporation Act, 1948
269. Prohibition of certain acts without the permission of [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.].
(1)No person shall, without the written permission of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] -(a)make any vault, grave or interment within any wall, or underneath any passage, porch, portico, plinth or verandah, or any place of worship; or(b)make any interment or otherwise dispose of any corpse in any place which is closed for the disposal of the dead under section 267; or(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 other than a place for the disposal of the dead; or(d)exhume any body from any place for the disposal of the dead, except under the provisions of section 176 of the [Code of Criminal Procedure, 1898] [Now read Code of Criminal Procedure, 1973 (II of 1974).], or of any other enactment for the time being in force.(2)Such permission may be granted by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] only and subject to such general or special orders as the State Government may make in this behalf.(3)An offence under this section shall be deemed to be a cognizable offence within the meaning of sections 149, 150 and 151 of the said Code.
