Section 111(3) in The Himachal Pradesh Municipal Corporation Act, 1994
(3)No burial or cremation ground, whether public or private, shall be made or formed after the commencement of this Act, except with the sanction in writing of the municipality which shall not be granted unless the Health Officer has certified in writing for the information of the municipality that such burial or cremation ground is not prejudicial to public health:Provided that no such burial or cremation ground shall be made or formed, except with the sanction of the State Government.
