Section 220 in The Gujarat Municipalities Act, 1963
220. Closing of places for disposal of the dead.
(1)Where the municipality is of opinion that any place used for the disposal of the dead should cease to be so used by reason of its being surrounded by an area developed into a busy locality or being in the vicinity of some source of water supply or there being any religious or communal controversies or is in such a state as to be, or to be likely to become, injurious to health it may submit its opinion with the reasons therefore to the [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat 6 of 1965, section 5.] and the [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat 6 of 1965, section 5.] thereupon, after such further inquiry, if any, as he shall deem fit to cause to be made by notification direct that such place shall cease to be so used from such date as may be specified in that behalf in the said notification.(2)A copy of said notification together with a translation thereof in Gujarati shall be published in the local newspaper, if any, and shall be posted up at the municipal office and in one or more conspicuous spot on or near the place to which the same relates.(3)Any person who buries or otherwise, disposes of any corpse in any such place, after the date specified in the said notification for closure of the same shall be punished with fine which may extend to two hundred rupees.(11)Nuisances from Certain Trades and Occupations
