Section 111 in The Himachal Pradesh Municipal Corporation Act, 1994
111. Powers in respect of burial and cremation grounds.
(1)The municipality may by public notice order, and, if so directed by the State Government shall, within one month of such direction be deemed to have ordered, any burial or cremation ground situated within municipal area or within one kilometre thereof which is certified by the Health Officer to be dangerous to the health of persons living in the neighbourhood to be closed, from a date to be specified in the notice and shall in such case, if no suitable place for burial or cremation exists within a reasonable distance, provide a suitable place for the purpose.(2)Private burial places in such burial grounds may be exempted from the notice, subject to such conditions as the municipality may impose in this behalf:Provided that the limits of such burial places are, sufficiently defined, and that they shall only be used for the burial of the members of the family of the owners thereof.(3)No burial or cremation ground, whether public or private, shall be made or formed after the commencement of this Act, except with the sanction in writing of the municipality which shall not be granted unless the Health Officer has certified in writing for the information of the municipality that such burial or cremation ground is not prejudicial to public health:Provided that no such burial or cremation ground shall be made or formed, except with the sanction of the State Government.(4)Should any person, without the permission of the municipality, bury or cremate, or cause or permit to be buried or cremated, any corpse at any place which is not a burial or cremation ground or in any burial or cremation ground made or formed contrary to the provisions of this section, or after the date fixed thereunder for closing the same, he shall be punishable with a fine which shall not be less than twenty-five rupees and more than five hundred rupees.
