Section 221(5) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(5)Should a person bury or burn, or cause or permit to be buried or burnt, a corpse contrary to the provisions of this section, he shall be liable upon conviction to a fine which may extend to fifty rupees.Inspection, Entry, Search, Etc.
