Section 601 in The Orissa Municipal Corporation Act, 2003
601. Provision of places for disposal of dead.
(1)If the existing places for the disposal of the dead shall at any time appears to be insufficient or if any place is closed under the provisions of Section 603 the Commissioner shall, with the sanction of the Corporation, provide other suitable and convenient places for the said purpose either within or outside the city and shall cause the same to be registered in the register kept under Section 600 and shall deposit in the Corporation office, at the time of registration of each place so provided, a plan thereof showing the locality, extent and boundaries of the same bearing the signature of the Corporation Engineer.(2)All the provisions of this Act, the rules and bye-laws made there under shall apply to any place provided under Sub-section (1) outside the city and vested in the Corporation as if such place situates within the city.
