Section 432(25) in The Coimbatore City Municipal Corporation Act, 1981
(25)(a)for the regulation of burial and burning grounds and other places for the disposal of corpses;(b)for the levy of fees for the use of such burial and burning grounds, and crematoria as are maintained by the corporation;(c)for the period of which corpses must be kept for inspection;(d)for the period within which corpses must be conveyed to a burial or burning ground, and the mode of conveyance of corpses through public places;
