Section 143 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
143. Selection of a burial ground.
- The land selected for a burial ground should not be in the immediate vicinity of the jail or any centre of population and not near the source of any drinking water supply ; it should be seen that the prevailing wind does not blow from it towards the jail and that sufficient ground is secured to answer all requirements for at least fifteen years.
