Section 603(1) in The Orissa Municipal Corporation Act, 2003
(1)If, from information furnished by competent persons and after personal inspection, the Commissioner is at any time be of opinion that any other place used for the disposal of the dead in such a state as to be or to be likely to become injurious to health or is otherwise no longer suitable for such use, he may submit his said opinion with the reasons therefor, to the Corporation which shall forward the same, with its opinion for the consideration of the Government.
