Section 404 in The Coimbatore City Municipal Corporation Act, 1981
404. Register of registered, licensed or provided places and prohibition of use of other places.
(1)A book shall be kept at the municipal office in which the places registered, licensed, or provided under section 401 or section 402 or section 403 and all such places, registered, licensed or provided before the commencement of this Act, shall be recorded and the plans of such places shall be filed in such office.(2)Notice that such place has been registered, licensed or provided as aforesaid, shall be affixed in Tamil and English in some conspicuous place at or near the entrance to the burial or burning ground or other place as aforesaid.(3)The Commissioner shall annually publish a list of all places registered, licensed or provided as aforesaid or provided by the Government.(4)No person shall bury, burn or otherwise dispose of any corpse except in a place which has been registered, licensed or provided as aforesaid.
