Section 415 in Uttar Pradesh Municipal Corporation Act, 1959
415. Closing of place for burial of the dead.
(1)If after personal inspection the Municipal Commissioner is at any time of opinion -(a)that any place of public worship is or is likely to become injurious to health by reason of the state of the vaults or graves within the walls of or underneath the same, or in any churchyard or burial ground adjacent thereto, or(b)that any other place used for the disposal of the dead is or is likely to become injurious to public health, he may submit his considered opinion with the reasons therefor to the Corporation, and the Corporation shall forward the same with its opinion, for the consideration of the State Government.(2)Upon receipt of the opinion mentioned in sub-section (1) the State Government after such further inquiry as it deems fit to make, may, by notification published in the Official Gazette and in such newspapers as it may deem necessary, direct that such place of public worship or other place shall no longer be used for the disposal of the dead.(3)On the expiration of three months from the date of any such notification, the place to which it relates shall no longer be used for the disposal of the dead.(4)Private space set apart for burial may be exempted from any such direction subject to such conditions as the Municipal Commissioner may impose in this behalf, provided that the limits of such space are sufficiently defined and that it shall only be used for the burial of members of the family of the owners thereof.
