(1)No place, which has not previously been lawfully used or registered as a place for the disposal of the dead, shall be opened by any person for the said purpose except in conformity with the provisions of the West Bengal Town and Country (Planning and Development) Act, 1979 (West Ben. Act 13 of 1979), and without the written permission of the Board of Councilors who. with the approval of the State Government, may grant or withhold such permission.
