(1)Every owner or person having the control of any place already used for burying, burning or otherwise disposing 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 apply to the Board of Councilors within a period of three months from the commencement of this Act to register the name of such place and the Board of Councilors shall cause the same to be registered.
