320. Prohibition of bury or burn in unregistered ground.
- After the expiration of the three months mentioned in Section 317 no corpse shall be buried or burnt otherwise than in place which is borne on the register of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] as an open burial or burning ground, or has been provided by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] for the purpose; but the Executive Officer may grant special permission for a corpse to be buried or burnt elsewhere.
