Section 393 in Karnataka Municipal Corporations Act, 1976
393. Provision of places by the corporation for burial and burning grounds and crematoria.
(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.(2)If the corporation provides any such place without the limits of the corporation all the provisions of this Act and all bye-laws framed under this Act for the management of such places within the corporation shall apply to such place and all offences against such provisions or bye-laws shall be congnizable by a magistrate as if such places were within the corporation limits.
