476. Prohibitions regarding burial within places of worship and exhumation.
(1)No person shall, without the written permission of the Chief Officer of a Municipality under sub-section (2), -(a)make any vault or grave or interment within any wall, or underneath any passage, porch, portico, plinth or verandah, or any place of worship;(b)make any interment or otherwise dispose of any corpse in any place which is closed under section 473;(c)build, dig, or cause to be built or dug any grave or vault, or in any way dispose of, or suffer or permit to be disposed of, any corpse at any place, which is not permitted under this Chapter;(d)exhume any body from any place for the disposal of the dead, except under the provisions of the Code of Criminal Procedure 1973 (Act 2 of 1974), or any other law for the time being in force.(2)The Chief Officer may, in special cases, grant permission for any of the purposes as aforesaid, subject to such general or special orders, as the Government may, from time to time, make in this behalf.(3)Any contravention of the provisions of sub-section (1), shall be deemed to be a cognizable offence within the meaning of the Code of Criminal Procedure, 1973 (Act 2 of 1974).
