Section 48 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977
48.
Any carcass or part thereof not removed from the slaughter house before the hour fixed for the closing of the slaughter-house, or such further time as the Superintendent may allow, shall become the property of the committee and the Superintendent shall by general or special order provide for the disposal of such carcass or part thereof.VI - Transport
