Section 13 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
13. Provisions of new places for disposal of the dead.
- If the existing places for the disposal of dead bodies shall at any time appear to be insufficient, or if any such place is closed under section 116, the Executive Officer or Secretary shall with the sanction of the committee, provide other fit and convenient places for the said purposes and shall cause the same to be registered in the register kept under bye-law 12 and shall deposit in the municipal officer, at the time of registration of each place so provided, a plan thereof, showing the extent and boundaries of the same and bearing the signatures of the municipal engineer.
