Section 320 in The Gujarat Provincial Municipal Corporations Act, 1949
320. Places for disposal of the dead to be registered.
(1)Every owner or person having the control of any place already used for burying, burning or otherwise disposing of the dead, shall apply to the Commissioner within a period of six months from the appointed day to register the same and the Commissioner shall cause the same to be registered.(2)Such application shall be accompanied by a plan, bearing the signature of a licensed surveyor in token of its having been prepared by or under the supervision of such surveyor, of the place to be registered, showing the locality, boundaries and extent of the same. The application shall also contain information as regards the name of the owner or person or community interested therein, the system of management and such further particulars as the|Commissioner may require.(3)The Commissioner may, on receipt of such application and plan, register the said place in a register which shall be kept for this purpose.(4)The Commissioner shall cause to be deposited in the municipal office at the time of registration the plan referred to in sub-section (2).(5)If the Commissioner is not satisfied with the plan or statement or particulars, he may refuse or postpone registration, until his objection have been removed.(6)Every place vesting the Corporation used for burying, burning or otherwise disposing of the dead shall be registered in the register kept under sub-section (3), and a plan showing the locality, extent and boundaries thereof and bearing the signature of the City Engineer shall be deposited in the municipal office.
