Section 14 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
14. Executive Officer or Secretary may sanction reopening of places which have been closed for disposal of death bodies.
- If after personal inspection, the Executive Officer or Secretary is at any time of the opinion that any place formerly used for the disposal of the dead bodies which has been closed under section 116 or under any other law or authority, is by lapse of time or otherwise no longer dangerous to health and may without risk of danger be again used for the said purpose, he may make a report in that behalf to the committee which may direct that such place be reopened for the disposal of the dead. Every order so made shall be noted in the register kept under bye-law 12 [and a notice in this regard shall be displayed on a conspicuous part of the building of the committee] [Words added by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010.].
