Section 423(20) in Karnataka Municipal Corporations Act, 1976
(20)(a)for the regulation of burial and burning and other places for the disposal of corpses;(b)for the levy of fees for the use of such burial and burning grounds and crematoria as are maintained by the Corporation;(c)for the verification of deaths and the cause of death;(d)for the period for which corpses must be kept for the inspection;(e)for the period within which corpses must be conveyed to a burial or burning ground, and the mode of conveyance of corpses through public places;
