Section 16 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
16. Disposal of dead bodies.
(1)No person shall bury or cause to be buried, the [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] of any person or, being the owner or person incharge of a burial ground shall permit a [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] to be buried in a burial ground otherwise than in accordance with the following conditions :-(a)the [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] shall be interred within six hours after its arrival at the burial ground which may be extended to eight hours in special cases where delay is due to rockiness of the ground;(b)the [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] shall not be buried in any grave in which another [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] has been interred during such previous period as may be determined by the Executive Officer or Secretary;(c)the grave shall not be less than six feet deep if not constructed of masonry or four feet deep if constructed of masonry and the [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] shall be buried not less than two feet from any other [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] interred during the last ten years.(2)No person shall without the sanction of the Executive Officer or Secretary exhume a dead body or re-open or re-open a grave.(3)No person shall burn the dead body of any person or cause a dead body to be burnt or, being the owner or person incharge of a burning place, permit a dead body to be burnt otherwise than in accordance with the following conditions, namely :-(a)the [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] shall be burnt within six hours after its arrival at the burning place;(b)no part of the [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] shall remain unconsumed unless in any case the rules or custom of religion demand that the whole or a portion of corpse shall be thrown into the river;(c)no part of the [dead body] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'dead'.] except the "as this" shall be removed from the burning place until it is completely reduced to ashes.(4)No person shall remove wood, coal or other fuel that has been employed in the pyre from the burning ground and the owner or person incharge of the ground shall see that all such wood, coal or other fuel is reduced to ashes.(5)Nothing in this bye-law shall apply to the Christian cemeteries regulated under order of the Central Government.
