252. Powers in respect of burial and burning places.
(1)The Board at a meeting may, from time to time out of the municipal fund provide fitting places to be used as burial or burning grounds either within or without the limits of the municipality.(2)The Board may, by public notice, order any burial or burning ground situated within municipal limits or any municipal burial or burning ground outside such limits which is certified by the Civil Surgeon or Health Officer to be dangerous to the health of persons living in the neighourhood, to be close, from a date to be specified in the notice, and shall, in such a case if no suitable place for burial or burning exist within a reasonable distance, provide a fitting place for the purpose.(3)Should any person without the permission of the Board, bury or burn or cause, or permit, to be buried or burnt, any corpse at any place which is not a burial or burning ground or in any burial or burning ground made or formed contrary to the provisions of this section, or after the date fixed thereunder for closing the same, shall be punishable with fine which may extend to fifty rupees.(4)Private burial places in such burial grounds may be exempted from the notice, subjects to such conditions as the Board 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 members of the family of the owner thereof.(5)No private burial or burning ground shall be made or formed within the municipality after the commencement of this Act, without the permission in writing of the Board.
