Section 173(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)Whenever any animal in the charge of any person dies otherwise than by slaughter either for sale or for some religious purpose, the person in-charge thereof shall within twenty four hours either -(a)convey the carcass to a place, if any, fixed by the municipality under section 154 for the disposal of the dead bodies of animals or to any place at least one kilometre beyond the limits of municipal area ; or(b)give notice of the death to the municipality whereupon the municipality shall cause the carcass to be disposed of.
