Section 299(1) in Arunachal Pradesh Municipal Act, 2007
(1)Subject to such regulations as may be made in this behalf, every owner or person having the control of any place already used for disposal of the dead, but which is not vested in, or owned by the Municipality or any Board appointed by the State Government for administration of such place, shall submit to the Chief Municipal Executive Officer/ Municipal Executive Officer an application for registration of such place, containing such particulars as may be specified by the Municipality within a period of three months from the date of commencement of this Act.
