Section 606(1) in The Orissa Municipal Corporation Act, 2003
(1)No person shall. -(a)retain a corpse on any premises without cremating, burying or otherwise lawfully disposing of the same, for so long a time after death as to create a nuisance;(b)carry a corpse or part of a corpse along any street without keeping the same decently covered and without making any injury to the public health;(c)except when no other route is available, carry a corpse or part of a corpse along any street which for the carrying of corpses is prohibited by a public notice issued by the Commissioner in this behalf;(d)remove a corpse or part of a corpse, which has been kept or used for purposes of dissection, otherwise than in a closed receptacle or vehicle;(e)while conveying a corpse or part of a corpse, place or leave the same on or near any street, without urgent necessities;(f)bury or cause to be buried any corpse or part of a corpse in a grave of vault or otherwise in such manner as that the surface of the coffin, or when no coffin is used, of the corpse or part of the corpse shall be at a less depth not less than six feet from the surface of the ground;(g)build or dig or cause to be built or dug, any grave or vault in any burial ground in any line not marked out for this purpose by or under the order of the Commissioner;(h)build or dig, or cause to be built or dug, any grave or vault in any burial ground at a less distance than two feet from the margin of any other grave or vault;(i)without the written permission of the Commissioner reopen, for the internment of a corpse or of any part of a corpse, a grave or vault already occupied;(j)after bringing or causing to be brought to a crematorium any corpse or part of a corpse fail to cremate or cause the same to be cremated within six hours from the time of the arrival thereof at such ground;(k)when cremating or causing to be cremated any corpse or part of a corpse, permit the same or any portion thereof to remain without, being completely reduced to ashes or permit any cloth or other article used for the conveyance or cremating of such corpse or part of a corpse to be removed or to remain on or near the place of cremation without its being completely reduced to ashes.
