Section 385 in The Mumbai Municipal Corporation Act, 1888
385. [ Removal of carcasses of dead animals. [This section was substituted for the original section by Bombay 5 of 1920, Section 4.]
(1)It shall be the duty of the Commissioner to provide for the removal of the carcasses of all animals dying within [Brihan Mumbai];(2)The occupier of any premises in or upon which any animals shall die or in or upon which the carcass of any animal shall be found, and the person having the charge of any animal which dies in the street or in any open place, shall within three hours after the death of such animal or, if the death occurs at night, within three hours after sunrise, report the death of such animal at the municipal health department office of the division of the [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] in which the death occurred or in which the carcass is found [and shall not unless authorised by the Commissioner in this behalf, remove or permit to be removed the carcass of any animal dying in or upon any place within [Brihan Mumbai] [This portion was added by Maharashtra 14 of 1961, Section 7.].](3)For every carcass so removed by municipal agency, a fee for the removal of such amount as shall be fixed by the 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.]Regulation of public bathing, washing, etc.
