Section 91 in Andhra Pradesh Panchayat Raj Act, 1994
91. Prohibition against use of burial and burning grounds dangerous to health or overcrowded with graves.
(1)If a Gram Panchayat is satisfied,-(a)that any registered or licensed place for the disposal of the dead is in such a state or a situation as to be or to be likely to become, dangerous to the health of persons living in the neighbourhood thereof; or(b)that any burial ground is overcrowded with graves, and if in the case of a public burial or burning ground or other place as aforesaid, another convenient place duly authorised for the disposal of the dead exists or has been provided for the persons who would ordinarily make use of such place, it may, with the approval of Commissioner, give notice that it shall not be lawful, after a period of not less than two months to be specified in such notice, to bury, burn or otherwise dispose of, any corpse at such place.(2)Every notice given under sub-Section (1) shall be published by affixture to the notice board in the office of the Gram Panchayat and in the village by beat of drum.(3)No person shall, in contravention of any notice under this Section and after the expiration of the period specified in such notice, bury, burn or otherwise dispose of, or cause or permit to be buried, burnt or otherwise disposed of, any corpse at such place.
