Section 106CA in Uttarakhand Panchayati Raj Act, 2016
106CA. Powers in respect of burial and burning ground.
(1)The Zila Panchayat may, by public notice order a burial or burning ground which is certified by the civil surgeon or Health officer to be dangerous, or likely to be dangerous, to the health of persons living in the neighborhood to be closed from a date to be specified in the notice and shall in such case and if no suitable place for burial or burning exists within a reasonable distance shall provide a fit place for the said purpose.(2)Private burial places in such burial grounds may be exempted from the notice, subject to such conditions as the Zila Panchayat may impose in this behalf :Provided that the limits of such burial places are sufficiently defined, and that they shall be used only for burial of members of the family of the owners thereof.(3)No new burial or burning ground whether public or private shall be made or formed without the permission in writing of the Zila Panchayat.(4)No person shall, except with the permission of the Zila Panchayat in writing, bury or burn or cause to be buried or burnt, a corpse in a burial or burning ground closed under sub-section (1) or made or formed in contravention of the provisions of sub-section (3).(5)Should a person bury or burn, or cause or permit to be buried for burnt, a corpse contrary to the provisions of this section, he shall be liable upon conviction to a fine which may extend to fifty rupees as may be prescribed.Inspection, entry, search, etc.
