485A. [ Burial and burning grounds to be at distant places from residential buildings. [Inserted by Act 14 of 1999, w.e.f 24-3-1999]
- No Municipality shall grant a licence under Section 484 for using any place as crematoria for burial or burning of dead bodies within a distance of fifty metres from residential buildings or utilise for such purposes under Section 485:Provided that in the case of a concrete vault such distance shall not be less than twenty-five metres.] [Substituted by Act 14 of 1999,w.e.f 24-3-1999.]
