Section 298(1) in Arunachal Pradesh Municipal Act, 2007
(1)No person shall :(a)retain a corpse on any premises without burning, burying or otherwise lawfully disposing it of, for so long a time after death as to create a nuisance.(b)carry a corpse, or part of a corpse, along any street without having or keeping such corpse or part of a corpse decently covered or without taking such precautions to prevent risk of infection or injury to the community health as the Chief Municipal Executive Officer/ Municipal Executive Officer may, by notice, from time to time, think fit to require.(c)carry, except when no other route is available, a corpse or part of a corpse along any street on which the carrying of corpse is prohibited by notice issued by the Chief Municipal Executive Officer/ Municipal Executive Officer in this behalf.(d)remove corpse or part of a corpse, which has been kept or used for purpose of dissection, otherwise than in a closed receptacle or vehicle.(e)place or leave, during its conveyance, a corpse or part of a corpse, on or near any street without urgent necessity.(f)bury, or caused to be buried, any corpse or part of a corpse in the grave or vault or otherwise in such manner as may cause the surface of the coffin or, when no coffin is used, of the corpse or part of the corpse, to be at a depth of less than two meters from the surface of the ground.(g)built, dig or cause to be built or dug, any grave or vault in any burial ground at a distance of less than one-half of a meter from the margin of any other grave or vault,(h)build or dig, or cause to be built or dug, a grave or vault in any burial ground in any line, not marked out for such purpose by or under the order of the Chief Municipal Executive Officer/ Municipal Executive Officer,(i)reopen for the interment of a corpse or of any part of corpse a grave or vault already occupied, without the written permission of the Chief Municipal Executive Officer/ Municipal Executive Officer,(j)make, without the permission of the Chief Municipal Executive Officer/ Municipal Executive Officer, any vault or grave or interment within any wall, or underneath any passage, porch, portico, plinth or verandah, of any place of worship.(k)make without permission of the Chief Municipal Executive Officer/ Municipal Executive Officer, any interment or otherwise dispose of any corpse in any place which is closed under section 300,(l)muild, dig or causing 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 permitted under this chapter, without the permission of the Chief Municipal Executive Officer/ Municipal Executive Officer,(m)exhume without the permission of the Chief Municipal Executive Officer/ Municipal Executive Officer, any body from any place for the disposal of the dead except under the provision of the Code of Criminal Procedure, 1973, (2 of 1974) or any other law for the time being in force.
