472. Permission for opening new place for disposal of the dead or reopening of place.
(1)No place which has not previously been lawfully used as a place for the disposal of the dead shall be opened by any person for the said purpose except in conformity with the provisions of the Punjab Regional and Town Planning and Development Act, 1995 (Punjab Act 11 of 1995), and without the written permission of the Chief Officer of the Municipality who, with the approval of the Municipality, may grant or withhold such permission.(2)Such permission may be subject to such conditions as the Municipality may think fit to impose for the purpose of preventing any annoyance to, or danger to the health of, any person residing in the neighbourhood.(3)No place for the disposal of the dead, which has fallen into disuse, shall be used again as such.
