Section 197(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)Any person who buries of otherwise disposes of any corpse in any such place after the date specified in the said notification for closure thereof or buries any corpse in any unoccupied Government land not set aside for the burial of the dead under the provisions of any law for the time being in force or by established usages, shall, on conviction, be liable to a fine not exceeding rupees one hundred.
