317. Registration of existing burial or burning grounds.
- Within three months from the date of the publication of a notification by the State Government extending this chapter to any [Municipal area] [Substituted vide Orissa Act Np. 11 of 1994 w.e.f. 31.5.1994.], every place therein, which is used as burial or burning ground for corpses, shall be registered as such by owner or person in charge thereof in the office of the [Municipality] [Substituted vide Orissa Act Np. 11 of 1994 w.e.f. 31.5.1994.] but no fees be charged for such registration.
