Section 275(1) in The U.P. Municipalities Act, 1916
(1)Whenever an animal in the charge of a person dies, otherwise than by being slaughtered either for sale or consumption or for some religious purposes, the person-in-charge thereof shall, within twenty-four hours, either, -(a)convey the carcass to a place (if any) fixed by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under Section 273 for the disposal of the dead bodies of animals or to a place beyond [the limits of the municipal area] [Substituted by U.P. Act No. 12 of 1994.] not being within one mile of those limits; or(b)give notice of the death to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], whereupon the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall cause the carcass to be disposed of.
