Section 270 in The City of Nagpur Corporation Act, 1948
270. Removal of corpses. - (1) The [Commissioner] may by public notice, prescribe routes for the removal of corpses to burial or burning places.
(2)Whoever carries a corpse along a route prohibited by the [Commissioner] or in a manner likely to cause annoyance to the public, shall be punishable with fine which may extend to ten rupees.
