Section 605(1) in The Orissa Municipal Corporation Act, 2003
(1)No person shall, without the written permission of the Commissioner under Sub-section (2). -(a)make any vault or grave of interment within any wall, or underneath any passage, porch, portico, plinth or verandah of any place of worship;(b)make any internment or otherwise dispose of any corpse in any place which is closed for the disposal of the dead under Section 603;(c)build, dig,or cause to be built or dug any grave, or vault, or in any way dispose of, or suffer or permit to be disposed of, any corpse at any place which is not registered in the register kept under Section 600; and(d)exhume any body, except under the provisions of the Code of Criminal Procedure, 1973 or any other law for the time being in force, from any place for the disposal of the dead.
