321. Power to order certain burial and burning grounds to be closed.
(1)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may by public notice order any burial or burning ground, whether registered under Section 317 or provided under Section 319, which is in its opinion dangerous or likely to be dangerous to the health of persons living in the neighbourhood, or to be offensive to such persons to be closed from a date to be specified in the notice, and shall in such case, if no suitable place of burning exists at a reasonable distance, provided a fitting place for the purpose.(2)When notice is issued ordering the closing of any burial ground under Sub-section (1), private burial places in such burial grounds may be excepted from the notice, subject to such conditions as the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may impose in this behalf :Provided that the limits of such burial places are defined, and that they shall only be used for the burial of members of the family of the owners thereof.
