(1)Whenever any animal, which is under the charge of any person, dies, such person shall, within twenty-four hours of such death, either, -(a)convey the carcass to a place provided or identified under this Act for the final disposal of carcasses of dead animals, or(b)give notice of the death to the Municipal Commissioner or the Executive Officer whereupon he shall cause the carcass to be disposed of.(2)In respect of the disposal of the carcass of a dead animal under clause (b) of sub-section (1), the Municipal Commissioner or the Executive Officer may charge such fee as may be determined by the municipality by regulations.(3)Where any dead animal does not belong to any person, the Municipal Commissioner or the Executive Officer shall act immediately for causing the carcass to be removed and disposed .(4)Any person bound to act in accordance with sub-section (1) of this section shall, if he fails so to act, be punished with fine which may extend to one thousand rupees.
