Section 462 in The Calcutta Municipal Corporation Act, 1980
462. Registration of places for disposal of the dead. -
(1)Every owner or person having the control of any place already used for burying, burning or otherwise disposing of the dead but which is not vested in or owned by the Corporation or a Board appointed by the State Government for administration of such place shall apply to the Municipal Commissioner within a period of three months from the commencement of this Act to register the same and the Municipal Commissioner shall cause the same to be registered.(2)Such application shall be accompanied by a plan, bearing the signature of a licensed surveyor in token of its having been prepared by or under the supervision of such surveyor, of the place to be registered, showing the locality, boundaries and extent of the same. The application shall also contain information as regards the name of the owner or person or community interested therein, the system of management and such further particulars as the Municipal Commissioner may require.(3)The Municipal Commissioner may, on receipt of such application and plan, register the said place in a register which shall be kept for this purpose.(4)The Municipal Commissioner shall cause to be deposited in the office of the Corporation at the time of registration the plan referred to in subsection (2).(5)If the Municipal Commissioner is not satisfied with the plan or statement or particulars, he may refuse or postpone registration until his objections have been removed.(6)Every place vesting in the Corporation or a Board appointed by the State Government for administration of such place used for burying, burning or otherwise disposing of the dead shall be registered in the register kept under sub-section (3) and shall be classified as public or private, and a plan showing the locality, extent and boundaries thereof and bearing the signature of an officer authorized by the Municipal Commissioner in this behalf shall be deposited in the office of the Corporation.
