Section 407 in The Madurai City Municipal Corporation Act, 1971
407. Prohibition against use of burial and burning grounds dangerous to health or over-crowded with graves.
(1)If the Commissioner is of opinion-(a)that any registered or licensed place for the disposal of the dead or any place provided for such disposal by the council or by the Government is in such a state or situation as to or to be likely to become dangerous to the health of persons living in the neighbourhood thereof; or(b)that any burial ground is over-crowded with graves, and if in the case of public burial or burning ground or other place as aforesaid another convenient place duly authorised for the disposal of the dead exists or has been provided for the persons who would ordinarily make use of such place,-he may, with the consent of the council and the previous sanction of the Government, give notice that it shall not be lawful after a period to be named in such notice, to bury, bum, or otherwise dispose of any corpse at such place.(2)Every notice given under sub-section (1) shall be published and a translation thereof in Tamil shall be affixed to some part of such place.(3)After the expiry of the period named in such notice, it shall not be lawful to bury, bum or otherwise dispose of a corpse at such place except with the permission of the Commissioner.
