Section 393(1) in Karnataka Municipal Corporations Act, 1976
(1)The corporation may, and shall if no sufficient provision exists, provide places to be used as burial or burning grounds or crematoria, either within, or with the sanction of the Government outside the limits of the city; and may charge and levy rents and fees for the use thereof:Provided that the corporation shall itself undertake the cremation of unclaimed dead bodies free of charge.
