Section 396(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)For every carcass removed by Corporation agency, whether from any private premises or from public street or place, a fee for the removal of such amount as shall be fixed by the Municipal Commissioner shall be paid by the owner of the animal, or, if the owner is not known, by the occupier of the premises in or upon which, or by the person in whose charge, the said animal died.
