415. Acts prohibited in connection with disposal of dead.
- No person shall, -(a)Retain a corpse on any premises, without burning, buying or otherwise lawfully disposing of the same, for so long a time after death as to create a nuisance;(b)Carry a corpse or part of a corpse along any street without having and keeping the same decently covered or without taking such a precautions to prevent risk of infection or injury to the community health, as the Chief Officer of the Municipality may be public notice from time to time, think fit to require;(c)Except when no other route is available, carry a corpse or a part of a corpse along any street along which carrying of corpses is prohibited by a public notice issued by the Chief Officer in this behalf;(d)Remove a corpse or part of a corpse, which has been kept or used of purpose of dissection, otherwise, than in a closed respectable or vehicle;(e)While conveying a corpse or part of a corpse, place or leave the same on or near any street without urgent necessity;(f)Bury or cause to be buried any corpse in the grave or vault or otherwise in such manner, as may cause the surface of the coffin or, when no coffin is used of the corpse or part of the corpse to be at a depth of less than two metres from the surface of the ground;(g)Build or dig, or cause to be built or dug, any grave or vault in any burial ground at a distance of less than one half of metre from the margin of any other grave or vault;(h)Build or dig, or cause to be built or dug, a grave or vault in any burial ground in any line not marked out for this purpose by or under the order of the Chief Officer; and(i)Without the written permission of the Chief Officer, reopen for the interment of a corpse or of any part of a corpse, a grave or vault already occupied.
