Section 276(3) in Rajasthan Municipalities Act, 2009
(3)Should any person, without the permission of the Municipality, bury or burn or cause or permit to be buried or burnt any corpse at any place which is not a burial or burning ground or in any burning or burial ground made or formed contrary to the provisions of this Section or after the date fixed thereunder for closing the same, he shall be punished with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees.
