Section 330(23) in Andhra Pradesh Municipalities Act, 1965
(23)(a)for the regulation of burial and burning grounds and other places for the disposal of corpses;(b)for the verification of deaths and the causes of death;(c)for the period for which corpses must be kept for inspection;(d)for the period within which corpses must be conveyed to a burial or burning ground, and the mode of conveyance of corpses through public places;
