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State of Punjab - Section

Section 108 in Punjab Municipal Act, 1911

108. Removal of corpses.

(1)The committee may, by public notice, prescribe routes for the removal of corpses to burial or burning places.
(2)Whoever carries a corpse along a route prohibited by the committee, or in a manner likely to cause annoyance to the public, shall be punishable with fine which may extend to ten rupees.Dangerous Animals