(5)Every place vesting in the Municipality or a Board appointed by the State Government for administration of any place used for burying, burning or otherwise disposing of the dead shall be registered in the register maintained under sub-section (3) and shall be classified as public or private, and a plan showing the locality, extent and boundaries thereof and bearing the signature of an officer authorized by the Board of Councilors in this behalf shall be deposited in the office of the Municipality.
