370. Registration of places for disposal of the dead.
(1)Every owner or person having the control of any place already used for burying, burning or otherwise disposing of the dead, but which is not vested in, or owned by, the Municipality or any board appointed by the State Government for administration of such place, shall apply to the Board of Councilors within a period of three months from the commencement of this Act to register the name of such place and the Board of Councilors shall cause the same to be registered.(2)Such application shall be accompanied by a plan of the place to be registered, showing the locality, boundaries and extent of the same, and shall bear the signature of a licensed surveyor in token of its having been prepared by or under the supervision of such surveyor. The application shall also contain information as regards the name of the owner or the person or the community interested therein, the system of management and such further particulars as the Board of Councilors may require.(3)The Board of Councilors may, on receipt of such application and plan, register the name of the place as aforesaid in a register which shall be maintained for such registration.(4)If the Board of Councilors is not satisfied with the plan or the information or the other particulars referred to in sub-section (2), it may refuse or postpone registration until such plan or information or other particulars are furnished to its satisfaction.(5)Every place vesting in the Municipality or a Board appointed by the State Government for administration of any place used for burying, burning or otherwise disposing of the dead shall be registered in the register maintained under sub-section (3) and shall be classified as public or private, and a plan showing the locality, extent and boundaries thereof and bearing the signature of an officer authorized by the Board of Councilors in this behalf shall be deposited in the office of the Municipality.
