Section 28(2) in The Orissa Urban Police Act, 2003
(2)The Commissioner in an area under his charge may, from time to time, make regulations prohibiting the disposal of the dead, whether by cremation, burial or otherwise at places other than those set apart for such purpose and the regulations so made shall specify the places set apart for disposal of the dead of different communities or section of communities:Provided that no such regulations shall be made in respect of any area for which places have not been so set apart:Provided further that the Commissioner or any officer authorised by him in this behalf may, on an application made to him by any person, grant to such person permission to dispose of the corpse of any deceased person at any place other than a place so set apart, if in his opinion such disposal is not likely to cause obstruction to traffic or disturbance of the public peace or is not objectionable for any other reason.
