Section 295 in Gauhati Municipal Corporation Act, 1971
295. Permission for uses of new burning or burial ground.
(1)No place which has not been use as a burning or burial ground before the commencement of this Act shall be so used without the permission in writing of the Commissioner.(2)Such permission may be granted subject to any conditions, which the Commissioner may think fit to impose for the purpose of preventing any annoyance to, or danger to the health of, any person residing in the neighbourhood.
