(1)Whenever an animal in the charge of a person dies, otherwise than by being slaughtered either for sale or consumption or for some religious purposes, the person-in-charge thereof shall, within twenty-four hours, either, -(a)convey the carcass to a place (if any) fixed by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under Section 273 for the disposal of the dead bodies of animals or to a place beyond [the limits of the municipal area] [Substituted by U.P. Act No. 12 of 1994.] not being within one mile of those limits; or(b)give notice of the death to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], whereupon the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall cause the carcass to be disposed of.(2)Every person bound to act in accordance with sub-section (1) shall, if he fails so to act, be liable upon conviction to a fine which may extend to ten rupees.(3)For the disposal of the dead body of an animal under clause (b) of sub-section (1), the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may charge such fee as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] has prescribed, and may recover the same, if not paid in advance, from the owner or keeper of the animal in the manner provided by Chapter VI.
