257. Prohibitions regarding burials within places of worship and exhumation.
(1)No person shall, without the written permission of the Municipality use any place of worship for disposal or exhumation of dead in any manner whatsoever.(2)Disposal of a corpse in contravention of sub-section (1) shall be an offence for which punishment may extend to six months imprisonment or fine which may extend to one thousand rupees or both.
