Section 462(6) in The Calcutta Municipal Corporation Act, 1980
(6)Every place vesting in the Corporation or a Board appointed by the State Government for administration of such place used for burying, burning or otherwise disposing of the dead shall be registered in the register kept under sub-section (3) and shall be classified as public or private, and a plan showing the locality, extent and boundaries thereof and bearing the signature of an officer authorized by the Municipal Commissioner in this behalf shall be deposited in the office of the Corporation.
