Section 604 in The Orissa Municipal Corporation Act, 2003
604. Government may sanction reopening of places which have been closed for disposal of dead.
(1)If, after personal inspection, the Commissioner, at any time, is of the opinion that any place formerly use for the disposal of the dead, which has been closed under the provisions of Section 603 or under any other law or authority has by lapse of time become no longer injurious to health and may without inconvenience or risk of danger be again used for the said purpose, he may submit his said opinion with the reasons therefore to the Corporation, which shall forward the same with its opinion for consideration of the Government.(2)Upon receipt of such opinion, the Government, after such further inquiry, if any, as it may deem fit to cause to be made, may by notification published as provided in Section 609 direct that such place be reopened for the disposal of the dead and every order so made shall be noted in the register kept under Section 600.
