Section 111(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)The municipality may by public notice order, and, if so directed by the State Government shall, within one month of such direction be deemed to have ordered, any burial or cremation ground situated within municipal area or within one kilometre thereof which is certified by the Health Officer to be dangerous to the health of persons living in the neighbourhood to be closed, from a date to be specified in the notice and shall in such case, if no suitable place for burial or cremation exists within a reasonable distance, provide a suitable place for the purpose.
