(3)No person shall bury, burn or otherwise dispose of any corpses except in a place which has been registered, licensed or provided as aforesaid:Provided however that the Secretary may permit any burial or burning in private ground in individual cases.[Provided further that the Secretary shall not give any permission without considering the objections, if any, received from any owner of the land adjacent to the land where the burial or burning is intended to be done or from any other neighbours.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]
