(1)Every owner or person having the control of any place already used for burying, burning or otherwise disposing of the dead, but which is not vested in, or owned by, the Municipality or any board appointed by the State Government for administration of such place, shall apply to the Municipality in such a manner as may be prescribed within a period of three months from the commencement of this Act to register the name of such place and the Municipality may register or reject the prayer for reason to be recorded.(2)Every such place vested in the Municipality or a board appointed by the State Government shall be registered in such manner as may be prescribed.(3)A Municipality may extend existing place or open a new place for the said purpose within Municipal area or, with the permission of the State Government, outside Municipality area.(4)No new place shall be opened or existing place shall be extended by any person without permission of the Municipality.
