Section 601(1) in The Orissa Municipal Corporation Act, 2003
(1)If the existing places for the disposal of the dead shall at any time appears to be insufficient or if any place is closed under the provisions of Section 603 the Commissioner shall, with the sanction of the Corporation, provide other suitable and convenient places for the said purpose either within or outside the city and shall cause the same to be registered in the register kept under Section 600 and shall deposit in the Corporation office, at the time of registration of each place so provided, a plan thereof showing the locality, extent and boundaries of the same bearing the signature of the Corporation Engineer.
