83. Prohibition against burying or cremation in unauthorized places.
(1)No person shall bury, burn or otherwise dispose of or cause or suffer to be buried, burnt or otherwise disposed of any corpse in any place within two hundred meters of a dwelling place or any source of drinking water supply other than a place registered, licensed, provided as aforesaid.(2)Whoever violates this provision is liable for penalty of rupees not more than five thousand to be paid to the respective Gram Panchayat.
