Section 349(22) in Chennai City Municipal Corporation Act, 1919
(22)(a)for the regulation of burial and burning grounds and other places for the disposal of corpses;(b)for the levy of fees for the use of such burial and burning grounds and crematoria as are maintained by the corporation;(c)for the verification of deaths and the causes of death;(d)for the period for which corpses must be kept for inspection;(e)for the period within which corpses must be conveyed to a burial or burning ground and the mode of conveyance of corpses through public places;
