(1)The Board at a meeting may, from time to time, grant license to persons applying for the same, for the sale at burning grounds of fuel and other article used for the cremation of dead bodies and in case any such license is granted shall, from time to time, prescribed a scale of rates for the sale of such articles; and no person not so licensed shall within three hundred yards of any such burning grounds, sell or offer for sale any such fuel or other article.
