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State of Madhya Pradesh - Section

Section 138 in The M.P. Public Health Act, 1949

138. Routes.

(1)The local authority may, by public notice, prescribe routes for the removal of corpses and carcasses to burial, burning and disposal places.
(2)No person shall carry a corpse or carcass along a route prohibited by the local authority or in a manner likely to cause offence or annoyance to the public.