Section 306 in Andhra Pradesh Municipalities Act, 1965
306. Prohibition in respect of corpses.
- No person shall--(a)bury or cause to be buried, any corpse or part thereof in a grave whether dug or constructed of masonry or other wise, in such manner that the surface of the coffin or the surface of the body where no coffin is used, is at a depth less than one and a half meters from the surface of the ground; or(b)build or dig or cause to be built or dug, any grave in any burial ground at a distance less than half a metre from the margin of any other existing grave; or(c)without the sanction in writing of the municipal health officer or an order in writing of a magistrate, reopen a grave; or(d)when burning or causing to be burnt a corpse or part thereof permit the same or any part thereof or its clothes to remain without being completely reduced to ashes; or(e)carry through any street a corpse or part thereof not decently covered; or(f)while carrying a corpse or part thereof within the municipality, leave the same in or near any street for any purpose whatever; or(g)remove, otherwise than in a closed receptacle any corpse or part thereof kept or used for the purpose of dissection.
