Section 571(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)No person shall, without the written permission of the Commissioner under sub-section (2) -(a)make any vault or grave or interment within any wall, or underneath any passage, porch, portico, plinth or verandah of any place of worship;(b)make any interment or otherwise dispose of any corpse in any place which is closed for the disposal of the dead under section 569;(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 which is not registered in the register kept under section 566;(d)exhume any body, except under the provisions of the Code of Criminal Procedure or any other law for the time being in force, from any place for the disposal of the dead.
