Section 324(1) in Chennai City Municipal Corporation Act, 1919
(1)If the Commissioner is of opinion-(a)that any registered or licensed place for the disposal of the dead or any place provided for such disposal by the council or by the [State Government] [The words 'Provincial Government were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] is in such a state or situation as to be or to be likely to become dangerous to the health of persons living in the neighbourhood thereof, or(b)that any burial ground is overcrowded with graves and if in the case of public burial or burning ground or other place as aforesaid another convenient place duly authorized for the disposal of the dead exists or has been provided for the persons who would ordinarily make use of such place,he may, with the consent of the council and the previous sanction of the [State Government] [The words 'Provincial Government were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], give notice that it shall not be lawful after a period to be named in such notice, to bury, bum or otherwise dispose of any corpse at such place.
