285. Power in respect of burial and burning ground.
(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by public notice, order a burial or burning ground which is certified by the Civil Surgeon or the Health Officer to be dangerous, or likely to be dangerous, to the health of person living in the neighbourhood, to be closed from a date to be specified in the notice, and shall, in such case, if no suitable place for burial place exist within a reasonable distance, provide a fitting place for the purpose.(2)Private burial places in such burial grounds may be excepted from the notice, subject to such conditions as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may impose in this behalf :Provided that the limits of such burial places are sufficiently defined and that they shall only be used for the burial or members of the family of the owners thereof.(3)No burial or burning ground, whether public or private, shall be made of formed without the permission in writing of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].(4)No person shall, except with the permission of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in writing, bury or burn, or cause to be buried or burnt, a corpse in a place other than a recognised burial or burning ground.(5)Should a person bury or burn, or cause or permit to be buried or burnt, a corpse, contrary to the provisions of this section, he shall be liable upon conviction to a fine which may extend to [five hundred] [Substituted by U.P. Act No. 26 of 1964.] rupees.
