Section 278(1) in Rajasthan Municipalities Act, 2009
(1)The Municipality may grant and renew licences in accordance with bye-laws to be framed by it in the manner laid down in or under Section 340, to persons applying for the same and on payment of such fee as it may fix, for the sale at all or any of the burning grounds, of fuel and other articles required or used for the cremation of corpses.
