Section 603(2) in The Orissa Municipal Corporation Act, 2003
(2)Upon receipt of such opinion, the Government after such further enquiry, if any, as it may deem fit to cause to be made, may by notification published in the gazette and in the local newspapers, direct that such place for the disposal of the dead be no longer used for the disposal of the dead and every order so made shall be noted in the register kept under Section 600.
