Section 253(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)Where the Council is of opinion that any place for the disposal of the dead is in such a state as to be or to be likely to become, injurious to health, or that arty such place should be closed for any other reason, the Council may submit its opinion with the reasons therefor to the Collector and the Collector thereupon, after such further inquiry, if any as he shall deem fit to cause to be made, by notification direct that such place shall cease to he so used from such date as may be specified in that behalf in the said notification.
