Section 605 in The Orissa Municipal Corporation Act, 2003
605. Burial within a place of worship and exhumation not to be made without permission of Commissioner.
(1)No person shall, without the written permission of the Commissioner under Sub-section (2). -(a)make any vault or grave of interment within any wall, or underneath any passage, porch, portico, plinth or verandah of any place of worship;(b)make any internment or otherwise dispose of any corpse in any place which is closed for the disposal of the dead under Section 603;(c)build, dig,or cause to be built or dug any grave, or vault, or in any way dispose of, or suffer or permit to be disposed of, any corpse at any place which is not registered in the register kept under Section 600; and(d)exhume any body, except under the provisions of the Code of Criminal Procedure, 1973 or any other law for the time being in force, from any place for the disposal of the dead.(2)The Commissioner may, in special cases, grant permission for any of the purposes aforesaid subject to such general or special orders as the Government may, from time to time, make in this behalf.(3)An offence against the section shall be deemed to be a cognizable offence for the purpose of Sections, 149 to 151 (both inclusive) of the Code of Criminal Procedure, 1973.
