Section 308(1) in Haryana Municipal Corporation Act, 1994
(1)Whenever any animal in the charge of any person dies, the person incharge thereof shall within twenty-four hours either -(a)convey the carcass to a place provided or appointed under section 270 for the final disposal of the carcasses of dead animals; or(b)give notice of the death to the Commissioner whereupon he shall cause the carcass to be disposed of.
