Section 16(3) in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
(3)No person shall burn the dead body of any person or cause a dead body to be burnt or, being the owner or person incharge of a burning place, permit a dead body to be burnt otherwise than in accordance with the following conditions, namely :-(a)the [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] shall be burnt within six hours after its arrival at the burning place;(b)no part of the [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] shall remain unconsumed unless in any case the rules or custom of religion demand that the whole or a portion of corpse shall be thrown into the river;(c)no part of the [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] except the "as this" shall be removed from the burning place until it is completely reduced to ashes.
