Section 321 in Chennai City Municipal Corporation Act, 1919
321. Register of registered, licensed and provided places and prohibition of use of other places.
(1)A book shall be kept at the municipal office in which the places registered, licensed or provided under section 318, section 319 or section 320, and all such places registered, licensed or provided before the commencement of this Act, shall be recorded, and the plans of such places shall be filed in such office.(2)Notice that such place has been registered, licensed or provided as aforesaid, shall be affixed in English and [in Tamil] [Substituted for the words 'in at least one vernacular language' by section 80 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] to some conspicuous place at or near the entrance to the burial or burning ground or other place as aforesaid.(3)The commissioner shall annually publish a list of all places registered, licensed, or provided as aforesaid or provided by the Government.(4)No person shall bury, bum or otherwise dispose of any corpse except in a place which has been registered, licensed or provided as aforesaid.
