Section 398 in Karnataka Municipal Corporations Act, 1976
398. Prohibition in respect of corpse.
- No person shall,-(a)bury or cause to be buried any corpse or part thereof in a grave whether dug or constructed of masonry or otherwise in such manner that the surface of the coffin or the surface of the body where no coffin is used, is at a less depth than eight meters from the surface of the ground; or(b)build or dig or cause to be built or dug any grave in any burial ground at a less distance than four meters from the margin of any other existing grave; or(c)without the sanction in writing, of the Commissioner, or an order in writing of a magistrate reopen a grave already occupied; or(d)convey or cause to be conveyed a corpse or part thereof to any burial or burning ground and not cause the burial or burning of the same to commence within six hours after its arrival at such place; or(e)when burning or causing to be burnt a corpse or part thereof, permit the same or any part thereof or its clothing to remain without being completely reduced to ashes; or(f)carry through any street a corpse or part thereof not decently covered; or(g)while carrying a corpse or part thereof within the city leave the same in or near any street for any purpose whatever; or(h)remove, otherwise than in a closed receptacle, any corpse or part thereof, kept or used for the purpose of dissection.
