372. Permission for opening new place for disposal of the dead or reopening of place.
(1)No place, which has not previously been lawfully used or registered as a place for the disposal of the dead, shall be opened by any person for the said purpose except in conformity with the provisions of the West Bengal Town and Country (Planning and Development) Act, 1979 (West Ben. Act 13 of 1979), and without the written permission of the Board of Councilors who. with the approval of the State Government, may grant or withhold such permission.(2)Such permission may be subject to such conditions as the Board of Councilors 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.(3)No place for the disposal of the dead, which has fallen into disuse, shall be used again as such.
