Section 137(3) in The M.P. Public Health Act, 1949
(3)(a)The local authority may, and if so directed by the Government, shall, by public notice, order any burial and burning ground or place for the disposal of bodies of dead animals situated within its limits or within one mile thereof, which is certified by the Health Officer to be offensive or 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 burning or disposal exists within a reasonable distance, provide a suitable place for the purpose subject to the approval of the Government.(b)Private burial places or grounds may be expected from the notice, subject to such condition as the local authority 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 or the owners thereof.Prohibition of burial etc., in other places. - No person shall, without the permission of the local authority bury, burn or dispose of or cause or permit to be buried, burnt or disposed of, any corpses or carcass at any place which is not a notified burial or burning ground or disposal place, or in any burning or burial ground or disposal place made or formed contrary the provisions of this section, or after the date fixed thereunder for closing the same.
