(1)No person shall-(a)bury or cause to be buried any corpse or part thereof in a grave, whether dug or constructed of masonry or otherwise, in such manner that the surface of the coffin or the surface of the body where no coffin is used, is not less than two metres deep from the surface of the ground; or,(b)build or dig, or cause to be built or dug any grave in any burial ground at a distance not less than one metre, from the margin of any other existing grave; or(c)without the sanction in writing of the Secretary or an order in writing of a Magistrate, of competent jurisdiction, reopen a grave already occupied; or(d)convey or cause to be conveyed a corpse or part thereof to a burial or burning ground and not cause the burial or burning of the same to commence within six hours after its arrival at such place; or(e)when burning or causing to be burnt a corpse or part thereof permit the same or any part thereof or its clothes to remain without being completely reduced to ashes; or(f)carry through any street a corpse or part thereof not decently covered; or(g)while carrying a corpse or part thereof within the municipal area leave the same in or near any street for any purpose whatever; or(h)remove, otherwise than in a closed receptacle, any corpse or part thereof kept or used for the purpose of dissection.
