Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 377] [Entire Act]

State of West Bengal - Subsection

Section 377(1) in West Bengal Municipal Act, 1993

(1)Whenever any animal in charge of any person dies, the person in charge thereof shall, within twenty-four hours, either-
(a)convey the carcass to a place provided or appointed under this Act for the final disposal of carcasses of dead animals, or
(b)give notice of the death to the Chairman whereupon he shall cause the carcass to be disposed of.