Section 324 in Chennai City Municipal Corporation Act, 1919
324. Prohibition against use of burial and burning grounds dangerous to health or overcrowded with graves.
(1)If the Commissioner is of opinion-(a)that any registered or licensed place for the disposal of the dead or any place provided for such disposal by the council or by the [State Government] [The words 'Provincial Government were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] is in such a state or situation as to be or to be likely to become dangerous to the health of persons living in the neighbourhood thereof, or(b)that any burial ground is overcrowded with graves and if in the case of public burial or burning ground or other place as aforesaid another convenient place duly authorized for the disposal of the dead exists or has been provided for the persons who would ordinarily make use of such place,he may, with the consent of the council and the previous sanction of the [State Government] [The words 'Provincial Government were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], give notice that it shall not be lawful after a period to be named in such notice, to bury, bum or otherwise dispose of any corpse at such place.(2)Every notice given under sub-section (1) shall be published and a translation thereof [in Tamil] [Substituted for the words 'in at least one vernacular language' by section 81 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] shall be affixed to some part of such place.(3)After the expiry of the period named in such notice, it shall not be lawful to bury, bum or otherwise dispose of a corpse at such place except with the permission of the commissioner.
