85. Prohibition against use of burial and cremation grounds dangerous to health or overcrowded with graves.
(1)If a Gram Panchayat is satisfied,-(a)that any registered or licensed place for the disposal of the dead is in such a state or a situation as to be or be likely to become, dangerous, to the health of persons living in the neighbourhood thereof; or(b)that any burial ground is overcrowded with graves, and if in the case of a public burial or burning ground or other place as aforesaid, another convenient place duly authorized for the disposal of the dead exists or has been provided for the persons who would ordinarily make use of such place it may, with the approval of District Panchayat Officer, give notice that it shall not be lawful after a period of not less than two months to be specified in such notice to bury, burn or otherwise dispose of any corpse at such place.(2)Every notice given under sub-section (1) shall be published by affixture to the notice board in the office of the Gram Panchayat and in the village by beat of drum.(3)No person shall, in contravention of any notice under this section and after the expiration of the period specified in such notice, bury, burn or otherwise dispose of, or cause or permit to be buried, burnt or otherwise disposed of, any corpse at such place. Any violation of this sub-section is liable for a punishment of one month simple imprisonment.
