Section 239 in The City of Nagpur Corporation Act, 1948
239. Disposal of dead animals. - (1) Whenever any animal in the charge of any person dies otherwise than by slaughter for sale or for a religious purpose, such person shall within twenty-four hours either -
(a)convey the carcass to the place fixed by the Corporation for the disposal of dead animals or to any place at least one mile beyond the limits of the City; or(b)give notice of the death to the [Commissioner] who shall cause the carcass to be disposed of.(2)For the disposal of dead animals under clause (b) of sub-section (1), the [Commissioner] may charge such fees as the Corporation may fix by public notice.(3)For the purposes of this section the word "animal" shall include horned cattle, elephants, camels, horses, ponies, asses, mules, deer, sheep, goats and swine.(4)Any person bound to act in accordance with subsection (1) of this section shall, if he fails so to act, be punished with fine which may extend to ten rupees.
