Section 301 in Andhra Pradesh Municipalities Act, 1965
301. Licensing of places for disposal of the dead.
(1)No place for the disposal of the dead, whether public or private, shall be opened, formed, constructed, or used, unless a licence has been obtained from the council on application.(2)Such application for a licence shall be accompanied by a plan of the place to be registered, showing the locality, boundary and extent thereof, the name of the owner or person or community interested therein, the system of management and such further particulars as the council may require.(3)On receipt of the application, the council shall cause a notice to be given inviting objections or suggestions from the public within a period of thirty days from the date of such notice. The council may, after considering the objections or suggestions received, if any,--(a)grant or refuse a licence; or(b)postpone the grant of a licence until objections to the site have been removed or any particulars called for by it have been furnished.
