Section 12 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
12. Registration of burial places, etc.
- Every owner or person having control of a place used for burying, burning or otherwise disposing of the dead shall cause the same to be registered in a register which shall be kept by an officer of a committee as authorised by the Executive Officer or Secretary with this duty, and shall deposit in the municipal office at the time of registration a plan of the said place, showing the extent and boundaries, thereof, bearing the signatures of a licensed architect or engineer in token of its having been prepared by or under the supervision of such architect or engineer.
