89. Closing of places for the disposal of the dead.
(1)If the Board is of opinion that any place within its jurisdiction which is used for the disposal of the dead is in such a state as to be, or to be likely to be injurious to health, it may submit its opinion with the reasons therefor, to the Government. The Government may, thereupon, after such further enquiry as may be necessary, by notification direct that such place shall cease to be so used from such date as may be specified in that behalf in the notification.(2)A copy of the said notification with a translation thereof in the local language of the district shall be posted at the office of the Board and in one or more conspicuous spots on or near the place to which it relates and notice thereof shall also be given in the locality by beat of drum.(3)Any person who buries or otherwise disposes of any corpse in any such place after the date specified in the said notification for the closure thereof, or buries any corpse in any unoccupied Government land not set aside for the burial of the dead under the provisions of any law for the time being in force or by established usage shall, on conviction before a Magistrate, be liable to a fine not exceeding one hundred rupees.
