258. Acts prohibited in connection with disposal of dead.
- No person shall-(a)retain a corpse in any premises without burning, burying or otherwise lawfully disposing of the same for more than such period as the Municipality may notify;(b)carry a cropse or part of a corpse without having the same decently covered or without taking such precautions to prevent risk of infection or injury to the community health as the Municipality may, by public notice from time to time require ;(c)carry a corpse or part of a corpse along any street along which the carrying of corpse is prohibited by a public notice issued by the Municipality ;(d)bury or cause to be buried any corpse or part of a corpse in a grave at a depth not less than two metres from the surface of the ground.
