Section 324 in The Bombay Provincial Municipal Corporations Act, 1949
324. [State] Government may sanction re-opening of places which have been closed for disposal of dead. - (1) If, after personal inspection, the Commissioner shall at any time be of opinion that any place formerly used for the disposal of the dead, which has been closed under the provisions of section 323 or under any other law or authority, has by lapse of time become no longer injurious to health, and may without inconvenience or risk of danger be again used for the said purpose, he may submit his said opinion, with the reasons therefor, to the Corporation, which shall forward the same with its opinion for the consideration of the [State] Government.
(2)Upon receipt of such opinion, the [State] Government after such further inquiry if any, as it shall deem fit to cause to be made, may, by notification published as provided in section 323, direct that such place be reopened for the disposal of the dead Every order so made shall be noted in the register kept under section 320.
