Section 464 in The Calcutta Municipal Corporation Act, 1980
464. Permission for opening new place for disposal of the dead or reopening of place. -
(1)No place which has not previously been lawfully used or registered as a place for the disposal of the dead shall be opened by any person for the said purpose except in conformity with the provisions of the West Bengal Town and Country (Planning and Development) Act, 1979 and without the written permission of the Municipal Commissioner who, with the approval of the Mayor-in-Council, may grant or withhold such permission.(2)Such permission may be subject to such, conditions as the Municipal Commissioner may think fit to impose for the purpose of preventing any annoyance to, or danger to the health of, any person residing in the neighbourhood.(3)No place for the disposal of the disposal of the dead which has fallen into disuse shall be used again as such.
