Section 317 in The Punjab Municipal Corporation Act, 1976
317. Power to require closing of burning and burial grounds.
- Where the Commissioner, after making or causing to be made local enquiry, is of opinion that any burning or burial ground has become offensive to, or dangerous to the health of, persons residing in the neighbourhood, he may with the previous sanction of the Corporation, by notice in writing, require the owner or person incharge of such ground to close the same from such date as may be specified in the notice.(2)No corpses shall be burnt or buried at the burning or burial ground in respect of which a notice has been issued under this section.
