Section 403 in The Coimbatore City Municipal Corporation Act, 1981
403. Provision of burial and burning grounds and crematoria within or without the City by the corporation.
(1)The council may, and shall, if no sufficient provision exists, provide places to be used as burial or burning grounds or crematoria, either within or with the sanction of the Government without the limits of the City and may charge and levy rents and fees for the use thereof.(2)If the corporation provided any such place without the limits of the City, all the provisions of this Act and all by-laws framed under this Act for the management of such places within the City shall apply to such places and all offences against such provisions or by-laws shall be cognizable by the magistrate of the First Class as if such.places were within the limits of the City.
