Section 604(1) in The Orissa Municipal Corporation Act, 2003
(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.
