Section 289 in The M.P. Municipal Corporation Act, 1956
289. Prohibition of certain acts without the permission of Commissioner.
(1)No person shall, without the written permission of the Commissioner-(a)make any vault, grave or interment within any wall, or underneath any passage, porch, portico, plinth or verandah, or any place of worship;(b)make any interment or otherwise dispose of any corpse in tiny place which is closed for the disposal of the dead under Section 287; or(c)build, dig or cause to be built or dug any grave or vault, or in any way dispose of or suffer or permit to be disposed of, tiny corpse, at any place other than a place for the disposal of the dead; or(d)exhume any body from any place for the disposal of the dead, except under the provisions of Section 176 of the Code of Criminal Procedure, 1898, or of any other enactment for the time being in force.(2)Such permission may be granted by the Commissioner only and subject to such general or special orders as the Government may make in this behalf.(3)An offence under this section shall be deemed to be a cognizable offence for the purposes of Sections 149, 150 and 151 of the said Code.
