Section 278(3) in Rajasthan Municipalities Act, 2009
(3)Where in respect of a burning ground any licence has been granted or renewed under sub-Section (1)-(a)the Municipality shall, from time to time, prescribe a scale of rates for the sale of fuel and other articles required or used for the cremation of corpses, and(b)no person, not so authorized, shall sell or offer for sale any such fuel or other article within three hundred meters of such burning ground.
