Section 252(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)No person shall, after the appointed day, open or provide any new place within the municipal area for the disposal of dead bodies, except with the permission of the Council:Provided that -(i)no such permission shall be granted by the Council without the sanction of the Collector;(ii)in granting such permission, it shall be lawful for Council to impose with the sanction of the Collector, such conditions as it may deem fit.
